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 97] [Entire Act] State of Odisha - Subsection Section 97(5) in The Orissa Tenancy Act, 1913 (5)When a raiyat has surrendered his holding, the landlord may enter on the holding and either let it to another tenant or take into cultivation himself.
