Section 212(1)(iii) in The Orissa Tenancy Act, 1913

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State of Odisha - Subsection

Section 212(1)(iii) in The Orissa Tenancy Act, 1913

(iii)one or more co-sharer landlords who has, or have, sued for the rent due to all the co-sharers in respect of the entire tenure or holding and made all the remaining co-sharers parties defendant to the suit, or

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State of Odisha - Subsection

Section 212(1)(iii) in The Orissa Tenancy Act, 1913