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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(1)(c) in The Orissa Tenancy Act, 1913

(c)if the circumstances are, in the opinion of the Revenue Officer, such as to make it practicable to prepare a Table of Rates showing for any local area estate, tenure or village or part thereof, or for each class of land in any local area, estate tenure or village or part thereof, the rate or rates of rent fairly and equitably payable by tenure-holders and raiyats and under-raiyats of each class, he may frame a Table of Rates and settle and record all or any of the rents on the basis of such rates in the manner hereinafter described;