Section 155(2)(iv) in The Orissa Tenancy Act, 1913

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State of Odisha - Subsection

Section 155(2)(iv) in The Orissa Tenancy Act, 1913

(iv)for the recovery of any sum in excess of the rent payable for the holding in the preceding agricultural year, unless that sum is payable under a written contract or in consequence of a proceeding under this Act or an enactment hereby repealed; or

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State of Odisha - Subsection

Section 155(2)(iv) in The Orissa Tenancy Act, 1913