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 232(1)] [Section 232] [Entire Act] State of Odisha - Subsection Section 232(1)(d) in The Orissa Tenancy Act, 1913 (d)shall take away or limit the right of a tenant as provided by this Act, to make improvements and claim compensation for them.