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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(6)(ii) in The Orissa Tenancy Act, 1913

(ii)the land has been assigned to a religious or charitable endowment and the share of the produce payable as rent is applied for the purpose of such endowment;