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[Cites 0, Cited by 0] [Section 97(3)] [Section 97] [Entire Act]

State of Odisha - Subsection

Section 97(3)(b) in The Orissa Tenancy Act, 1913

(b)if the raiyat ceases, at least three months before the end of the agricultural year at the end of which the surrender is made, to reside in the village in which the surrendered holding is situate.