Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(a) in The Orissa Land Reforms Act, 1960

(a)no tenant in lawful cultivation of any land at the commencement of the Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973) or at any time thereafter shall be liable to be evicted from such land by the landlord;