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 1] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(1) in The Orissa Tenancy Act, 1913 (1)"agricultural year" means the year commencing on the first day of Baisakh of the Oriya year;Provided that the first agricultural year shall be deemed to commence on the first day of Baisakh following the date of the commencement of this Act;
