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

State of Odisha - Subsection

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

(b)If the co-sharer tenants fail to arrive at an agreement in respect of the distribution of rent though there may be division of tenure or holding by metes and bounds, the Collector shall, on the application of one or more co-sharer tenants, distribute the rent of such tenure or holding.