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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2)(ii) in The Orissa Land Reforms Act, 1960

(ii)being a privileged raiyat referred to in Sub-clause (b), (c), (d) or (e) of Clause (24) of Section 2, ceases to be the landlord by reason of transfer of the land in favour of any person, the tenant shall not cease to have the right to cultivate the land, but shall, subject to the other provisions of this section continue as a tenant under the transferee.