Section 45(1)(a) in The Orissa Tenancy Act, 1913

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1)(a) in The Orissa Tenancy Act, 1913

(a)on the ground that the soil of the holding has, without the fault of the raiyat, become permanently deteriorated by a deposit of and or other specific cause, sudden or gradual, or

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State of Odisha - Subsection

Section 45(1)(a) in The Orissa Tenancy Act, 1913