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 6] [Entire Act] State of Odisha - Subsection Section 6(iii) in The Orissa Tenancy Act, 1913 (iii)every sub-proprietor shall be deemed to be a tenure-holder for the purposes of Sections 14 to 20, 99, 100 and Chapter XVI, and to be a permanent tenure-holder for the purpose of Section 74.
