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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Odisha - Subsection

Section 10A(a) in Administration of Mayurbhanj State Order, 1949

(a)when land is held as service tenure, either under the Rules or any member of his family, the liability of the holder of such tenure, to render service for the use and occupation thereof shall cease, and he shall on payment of full assessment to the Provincial Government acquire occupancy right thereon,