Section 155(2)(ii) in The Orissa Tenancy Act, 1913

[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Odisha - Subsection

Section 155(2)(ii) in The Orissa Tenancy Act, 1913

(ii)by a Sub-proprietor, bazyaftidar, or tenure-holder, unless his name and the extent of his interest in the land in respect of which the arrear is due have been -

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 155(2)(ii) in The Orissa Tenancy Act, 1913