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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(4) in The Orissa Tenancy Act, 1913

(4)The distribution of rent of the tenure or holding by the Collector shall be made in accordance with the rules prescribed by the State Government.Explanation. - For the purpose of this Section, a tenure or holding shall be deemed to be divided by metes and bounds, if there is separate possession of portion of such tenure or holding by tenant.Ejectment