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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(iv) in The Orissa Cess Act, 1962

(iv)"Intermediary" with reference to any estate means a proprietor, sub-proprietor, landlord, land-holder, maiguzar, tikadar, gaontia, tenure-holders, under-tenure holders and includes an inamdar, a jagirdar, zamindar, ilaquedar, khorposhdar, paraganadar, sarbarakar, and muafidar including the Ruler of an Indian State merged with the State of Orissa and all other holders or owners of interest in land between the raiyat and the State.