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[Cites 0, Cited by 0] [Section 126(3)] [Section 126] [Entire Act]

State of Odisha - Subsection

Section 126(3)(g) in The Orissa Tenancy Act, 1913

(g)that the special conditions and incidents of the tenancy, or any right of way or other easement attaching to the land which is the subject of the tenancy, have not, or has not, been recorded, or have, or has been wrongly recorded.