Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Orissa Tenancy Act, 1913

(2)The exclusion from the operation of this Act, by a notification under Sub-section (3) of Section 1, of any area or part of an area which is a Municipality constituted under the Bengal Municipal Act, 1884 (Bengal Act III of 1884) shall not affect any right, obligation or liability previously acquired, incurred or accrued in reference to such area or part.