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[Cites 0, Cited by 0] [Section 47(4)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(4)(c) in The Orissa Tenancy Act, 1913

(c)the charges incurred by the landlord in respect of irrigation under the system of rent in kind, and the arrangements made on commutation for continuing those charges;