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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Odisha - Subsection

Section 19A(8) in The Orissa Land Reforms (General) Rules, 1965

(8)In case of a dispute amongst the co-sharer raiyats, about the quantum of rent payable by each in respect of the new holding created after partition, prayer for partition shall be rejected.]