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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Tenancy Act, 1913

(3)"chandnadar" means a person holding land which has been recorded as chandana in the course of a settlement of land-revenue, and for which a rent has been fixed for the term of that settlement; and includes also the successor-in-interest of such a person;