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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Odisha - Subsection

Section 145(2) in The Orissa Tenancy Act, 1913

(2)The estimated amount of the expenses likely to be incurred for the maintenance, repair or restoration of boundary marks for a period not exceeding fifteen years, or such part of such amount as the State Government may direct, may be recovered in advance in the same manner as if such expenses had been already incurred.