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 214] [Entire Act] State of Odisha - Subsection Section 214(e) in The Orissa Tenancy Act, 1913 (e)the right of a non-occupancy raiyat to hold for five years, at a rent fixed under Chapter VI, or under Chapter XI;
