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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4)(a) in The Orissa Tenancy Act, 1913

(a)raiyats holding at fixed rates, which expression means raiyats holding either at a rent fixed in perpetuity or at a rate of rent fixed in perpetuity,