Legal Document View

Unlock Advanced Research with PRISMAI

- 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] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Estates Abolition Rules, 1952

(1)Any person who is discharged from the conditions of service provided under Sub-section (3) of Section 8 shall acquire such tenancy right therein as may-be determined by the Collector and shall be liable to pay from the date the service ceases such rent as may be assessed by the Collector as fair and equitable.