Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Odisha - Subsection Section 29(b) in The Orissa Tenancy Act, 1913 (b)that he has broken a condition consistent with the provisions of this Act, and on breach of which he is under the terms of a contract between himself and his landlord liable to be ejected.
