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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Odisha - Subsection

Section 128(5) in The Orissa Tenancy Act, 1913

(5)The Revenue Officer may in any case under this Section propose to the parties such rents as he considers fair and equitable; and the rents so proposed, if accepted orally or in writing by the parties, may be recorded as the fair rents, and shall be deemed to have been duly settled under this Act.