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[Cites 0, Cited by 0] [Section 126(3)] [Section 126] [Entire Act]

State of Odisha - Subsection

Section 126(3)(f) in The Orissa Tenancy Act, 1913

(f)that the Revenue Officer has not postponed the operation of the settled rent under the provisions of Section 139, proviso (a) or has wrongly fixed the date from which it is to take effect under that clause;