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 23] [Entire Act] State of Odisha - Subsection Section 23(6) in The Orissa Tenancy Act, 1913 (6)If a raiyat recovers possession of land under Section 98, he shall be deemed to have continued to be a settled raiyat, notwithstanding his having been out of. possession more than a year.
