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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(3)(c) in The Orissa Tenancy Act, 1913

(c)An order passed by the Collector under Clause (a) or Clause (b) of this Sub-section shall be deemed to have divided the tenure or holding, as the case may be, with the express consent of the landlord as required by Sub-section (1).