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[Cites 0, Cited by 4] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in The Orissa Tenancy Act, 1913

(1)Every person who, for a period of twelve years whether wholly or partly before or after the commencement of this Act, has continuously held as a raiyat land situate in any village, whether under a lease or otherwise, shall be deemed to have become, on the expiration of that period, a settled raiyat of that village.