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 126(3)] [Section 126] [Entire Act] State of Odisha - Subsection Section 126(3)(b) in The Orissa Tenancy Act, 1913 (b)that the land, although entered in the record-of-rights as being held rent-free, is liable to the payment of rent;