Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 220] [Entire Act] State of Odisha - Subsection Section 220(1) in The Orissa Tenancy Act, 1913 (1)When an occupancy holding, not being the holding of a bazyaftidar, has been advertised for sale under Section 217, it shall be put up to auction and sold with power to avoid all encumbrances.
