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State of Odisha - Section

Section 83 in The Orissa Tenancy Act, 1913

83. Liability for arrears of rent on transfer.

- When an occupancy holding or a portion or share, thereof is transferred and arrears of rent have accrued thereon prior to the date of the transfer, the transferor and the transferee shall be jointly and severally liable to the landlord for such arrears of rent which shall be a first charge on the holding.Illegal cases, etc.