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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Odisha - Subsection

Section 97(6) in The Orissa Tenancy Act, 1913

(6)When a holding is subject to an encumbrance secured by a registered instrument, the surrender of the holding shall not be valid unless the landlord is informed of the encumbrance, and the surrender is made with the consent, in writing, of the landlord and the encumbrancer.