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[Cites 0, Cited by 0] [Section 217(2)] [Section 217] [Entire Act]

State of Odisha - Subsection

Section 217(2)(b) in The Orissa Tenancy Act, 1913

(b)in the case of an occupancy holding, not being, the holding of a bazyaftidar, that the holding will be sold with power to annul all encumbrances.