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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Odisha - Subsection

Section 236(2) in The Orissa Tenancy Act, 1913

(2)Save as otherwise expressly provided in this Act the incidents of tenancy of a Chandnadar in respect of that portion of his land which is not the homestead in which he ordinarily resides, shall be regulated by local custom or usage and his rent shall be liable to re-assessment on each revision of a land revenue settlement.