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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(n) in The Orissa Estates Abolition Act, 1951

(n)"Raiyat" means any person holding the land for the purposes of cultivation and who has acquired the right of occupancy according to the tenancy law or rules for the time being in force in that area, or in the absence of such law or rules, the custom prevalent in that area.