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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(6)(i) in The Orissa Tenancy Act, 1913

(i)the landlord is by physical or caste disability or on account of sex, unable to cultivate personally and is dependent for livelihood upon the share of the produce payable as rent, or