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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(1) in The Orissa Tenancy Act, 1913

(1)If any landlord or tenant of a holding desires that evidence relating to any improvement made in respect thereof be recorded, he may apply to a Revenue Officer, who shall thereupon, at a time and place of which notice shall be given to the parties, record the evidence, unless he considers that there are no reasonable grounds for making the application, or it is made to appear that the subject-matter thereof is under inquiry in a Revenue Court.