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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Odisha - Subsection

Section 31A(1) in The Orissa Tenancy Act, 1913

(1)In the case of a transfer of a portion or share of an occupancy holding by sale, exchange, gift or bequest which is not defined by metes and bounds, the transferee and the persons possessing interest in the remainder of the holding shall be considered as joint tenants by the landlord.