Section 14 in The Orissa Estates Abolition Rules, 1952
14. Procedure for ascertaining gross assets Section 26.
- [(1) For the purpose of determining the value of rent payable in kind in respect of any land under Clause (b) of Sub-section (2) of Section 26 of the Compensation Officer shall determine the rent payable in kind during the previous agricultural year, valued at a price under the existing Tenancy Law or any other law or rule for the time being in force.] [Substituted by the Revenue Department Notification No. 43253EA-R-dated 7.6.1915, See Orissa Gazette Extraordinary No. 1278A-dated 31.7.1975.](2)In determining the annual rent under paragraph (iii) of Clause 2 (b) of Section 26 in respect of buildings used primarily as offices or cutcheries for the.collection of rents, or rest-houses for estate servants on duty, or goals used primarily for storing rent in kind, the Compensation Officer shall after such enquiry as he deems reasonable, ascertain the annual rental accruing or likely to accrue for similar buildings in the vicinity and with similar advantages. The amount thus ascertained after deducting therefrom a sum equivalent to twenty-five percent in lieu of depreciation and cost of maintenance shall be deemed to be the annual rent for such buildings.(3)[ Calculation of the gross income forest made and approved in the manner provided under Section 26 (2) (b) (v) shall be communicated to the Compensation Officer concerned who shall intimate the same by registered post with acknowledgement due or otherwise to his satisfaction to each of the share-holders in the estate.] [Inserted by Revenue Department Notification No. 2770-EA-R-dated 25.1.1961, See, Orissa Gazette part III No. 5-dated 25.2.1961.](4)[ Every appeal to the Board of Revenue against the calculations made by the [Compensation Officer] [Renumbered by Revenue Department Notification No. 2770-EA-R-dated 25.1.1961, See, Orissa Gazette part III No. 5-dated 25.2.1961.] under paragraph (v) of Clause 2 (b) of Section 26 shall be made within thirty days of the publication of the draft Compensation Assessment Roll under Subsection (1) of Section 3.]
