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 0] [Section 232(3)] [Section 232] [Entire Act] State of Odisha - Subsection Section 232(3)(g) in The Orissa Tenancy Act, 1913 (g)take away the right of a landlord or an occupancy raiyat to apply for a commutation of rent under Section 47; or