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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(a) in The Orissa Estates Abolition Act, 1951

(a)by the immediately subordinate Intermediary in case such immediately subordinate Intermediary is an Intermediary of a permanent or resumable tenure;