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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Odisha - Subsection

Section 7A(2) in The Orissa Estates Abolition Act, 1951

(2)The Intermediary with whom any property is settled under Sub-section (1), shall hold the property as a raiyat if the property is settled for agricultural purposes and as a tenant in other cases.]