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State of Odisha - Section

Section 54 in The Orissa Tenancy Act, 1913

54. Explanation of 'admitted to occupation'.

- Where a raiyat has been in occupation of land, and a least is executed with a view to continuance of his occupation, he is not to be deemed to be admitted to occupation by that lease for the purpose of this Chapter, notwithstanding that the lease may purport to admit him to occupation.Chapter-VII Lands exempted from Chapters V and VI