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State of Odisha - Section

Section 35A in The Orissa Land Reforms Act, 1960

35A. [ Rights of tenant until conclusion of proceedings under this Chapter - The tenant shall, subject to the final orders made in the proceedings, if any, under this Chapter hold the lands as a tenant with heritable rights until the conclusion of such proceedings and while so holding shall be subject to the provision contained in Chapter III,] [Substituted vide Orissa Act No. 13 of 1969.]