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[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(h) in The Orissa Land Reforms Act, 1960

(h)[ subject to the provisions of Sub-Section (2), (3) and (4), persons who are temporary lessees in personal cultivation of lands in the vested estates held under Government for agricultural purposes, persons who are in personal cultivation of such lands held either mediately or immediately under such temporary lessees and the successor-in-interest of any such persons;] [Substituted vide Orissa Act No. 29 of 1976.]