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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(1)(a) in The Orissa Tenancy Act, 1913

(a)if in any case the landlord and tenant agree between themselves as to the amount of the rent fairly and equitably payable; the Revenue Officer shall satisfy himself that the rent so agreed upon is fair and equitable; and if he is so satisfied, but not otherwise, it may be settled and recorded as the fair and equitable rent;