Section 2(p) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

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State of Odisha - Subsection

Section 2(p) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(p)"land owner" means-

(i)a raiyat;

(ii)a service tenure holder:

(iii)a tenant;

(iv)a land holder;