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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Odisha - Subsection

Section 109(1) in The Orissa Tenancy Act, 1913

(1)A manager appointed under Section 106 may, if the District Judge thinks fit, be remunerated by a fixed salary or a fixed percentage of the money collected by him as manager, or partly in one way and partly in the other, as the District Judge from time to time directs.