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[Cites 0, Cited by 4] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa Land Reforms Act, 1960

(1)No partition of a holding among co-sharer raiyats shall be valid unless, made by -
(a)a registered instrument; or
(b)a decree of a Court; or
(c)an order of the Revenue Officer in the manner prescribed, on mutual agreement.