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 109] [Entire Act] State of Odisha - Subsection Section 109(9) in The Orissa Tenancy Act, 1913 (9)When the office of manager falls vacant in any manner, the District Judge may, subject to the provisions of Section 107, appoint another manager in his place; and the foregoing provisions of this Section shall apply to any manager so appointed.
