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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1)(c) in The Orissa Land Reforms Act, 1960

(c)has failed to pay or deliver to the landlord, the rent within a period of two months from the last day by which it becomes payable, there being no dispute regarding the quantum of such rent.