Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(5) in The Orissa Survey and Settlement Act, 1958 (5)"Landlord" means a persons immediately under whom [a tenant holds land] [Substituted vide Orissa Act No. 7 of 1962.] and includes the Government;
