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[Cites 0, Cited by 0] [Section 232(3)] [Section 232] [Entire Act]

State of Odisha - Subsection

Section 232(3)(ii) in The Orissa Tenancy Act, 1913

(ii)when a landlord has reclaimed waste land by his own servants or hired labourers, and subsequently lets the same or a part thereof to a raiyat, nothing in this Act shall affect the terms of any contract whereby a raiyat is prevented form acquiring an occupancy right in the land or part during a period of thirty years from the date on which the land or part is first let to a raiyat;