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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Odisha - Subsection

Section 155(2)(v) in The Orissa Tenancy Act, 1913

(v)where the holding or any part of the holding of a raiyat has been sub-let with the written consent of the landlord in respect of the produce of such holding or part; or