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State of Odisha - Section

Section 30A in The Orissa Tenancy Act, 1913

30A. Transfer of occupancy holding.

(1)The occupancy holding of a raiyat, or a portion or share thereof shall be transferable, by sale, exchange, gift or bequest without the landlord's consent and without payment of any fee to him. Such transfer shall carry with it the occupancy right in the holding appurtenant thereto.
(2)An occupancy raiyat may sub-let or mortgage his holding or a portion or share thereof without his landlord's consent.