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[Cites 0, Cited by 0] [Section 223(1)] [Section 223] [Entire Act]

State of Odisha - Subsection

Section 223(1)(i) in The Orissa Tenancy Act, 1913

(i)payment of the amount due under such decree shall, notwithstanding anything contained in Clause (b), be made to the decree holder and to the other co-sharer landlords in proportion to the amount found to be due to each, and