Section 9 in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
9.
Settlement to be free of premium-in giving effect to the provisions of Section 5 no premium shall be charged for the settlement of lands and the rent, if any, assessed and in force immediately before the appointed date shall, in the absence of any proof to the contrary, be deemed to be the fair and equitable rent.
