Section 3(21)(i) in The Orissa Tenancy Act, 1913

[Cites 0, Cited by 0] [Section 3(21)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(21)(i) in The Orissa Tenancy Act, 1913

(i)persons holding lands the title to hold which for a payment fixed in perpetuity was declared valid by the Cuttack Land Revenue Regulation, 1805 (XII of 1805); and

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State of Odisha - Subsection

Section 3(21)(i) in The Orissa Tenancy Act, 1913