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State of Odisha - Section

Section 20 in The Orissa Survey and Settlement Act, 1958

20. [Manner of fixation of rent. [Substituted by Act No. 7 of 1962.]

- When an order is made under Section 18, the Assistant Settlement Officer shall fix the fair and equitable rent in the prescribed manner.] [Substituted by Act No. 51 of 1975.]