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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Tenancy Act, 1913

(2)If the occupancy-right in land is transferred to a person jointly interested in the land as proprietor or permanent tenure-holder, such person shall have no right to hold the land as a raiyat shall hold it as a proprietor or permanent tenure-holder, as the case may be, and shall pay to his co-sharers a fair and equitable sum for the use and occupation of the same.