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 2] [Entire Act] State of Odisha - Section Section 20 in The Orissa Tenancy Act, 1913 20. Return of landlord's fee. - If an application under Section 14 or 16 be disallowed, the Collector shall return the landlord's to the applicant.Chapter-IV Raiyats holding at fixed rates
