Legal Document View

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
[Cites 0, Cited by 0] [Section 2(21)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(21)(f) in The Orissa Land Reforms Act, 1960

(f)a raiyat the total extent of whose lands held in any capacity whatsoever for personal cultivation after the disposal of proceedings, if any, under Chapter-III [does not exceed three standard acres] [Substituted vide Orissa Act No. 13 of 1965.] Provided that in the case of a person covered by any of the Sub-clauses (a), (b) or (e) a certificate has been obtained in accordance with the provisions of this Act, to the effect that such person is incapable of cultivating the land personally :