(2)If there be on the holding a building or buildings, the actual Cost of erection of which can be ascertained or estimated and which is or are not intended foe letting or for the residence of the owner himself, the value of such holding shall be deemed to be an amount which may be equal to, but not exceed seven and a half per centum on such cost in addition to a reasonable ground rent for the land comprised in the holding.[* * *] [Deleted vide Orissa Act No. 12 of 1953.]
