28A. [ Re-assessment of water-rate after consolidation of holdings. [Inserted vide Orissa Act No. 17 of 1981.]
(1)After closure of consolidation operations carried on in any area under the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (Orissa Act 21 of 1972), the officer empowered in that behalf by the State Government shall re-assess the water-rate or compulsory basic water-rate, as the case may be, in respect of the lands situate in the said area.(2)In re-assessing the rates as aforesaid, the officer shall, as far as may be, follow the procedure prescribed for fixation of the rates under Section 28.]
