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 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(ii) in The Orissa Estates Abolition Act, 1951

(ii)thirty per centum when the amount of such compensation is above fifty thousand rupees and if less than one lakh of rupees; and