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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4) in The Orissa Tenancy Act, 1913

(4)In determining whether a tenant is a tenure-holder or a raiyat, the Court shall have regard to -
(a)local custom, and
(b)the purpose for which the right of tenancy was originally acquired.
Explanation. - In ascertaining the purpose for which the right of tenancy was originally acquired, the Court may have regard to the subsequent conduct of the parties.