Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 212] [Entire Act]

State of Odisha - Subsection

Section 212(2) in The Orissa Tenancy Act, 1913

(2)When one or more co-sharer landlords, having obtained a decree referred to in Sub-section (1) or a decree in a suit framed under Section 199, applies or apply, for the execution of the decree by the sale of the tenure or holding, the Court shall, before proceeding to sell the tenure or holding, give notice of the application for execution to the other co-sharers.