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

[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Odisha - Subsection

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

(i)by a proprietor or manager, as defined in the Land Registration Act, 1876 (Ben. Act VII of 1876) or a mortgagee of such a proprietor or manager, unless his name and the extent of his interest in the land in respect of which the arrear is due have been registered under that Act; or

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State of Odisha - Subsection

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