Section 4(5)(b) in The Orissa Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5)(b) in The Orissa Land Reforms Act, 1960

(b)in the case of the successor-in-interest of any recorded subtenant or recorded under-raiyat, within two years from the date of commencement of the said Act or the date of the sub-tenant or under-raiyat, whichever is later.]

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State of Odisha - Subsection

Section 4(5)(b) in The Orissa Land Reforms Act, 1960