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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Odisha - Subsection

Section 234(3) in The Orissa Tenancy Act, 1913

(3)The Collector may, on the application of either the landlord or the tenant, or on a reference from the Revenue Court, declare that any land has ceased to be char or diara land within the meaning of this Section; and thereupon all the provisions of the Act shall apply to the land.