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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in The Orissa Land Reforms Act, 1960

(3)[ While making an order under Sub-section (2) the Revenue Officer shall determine the premium in respect of the raiyat right to be so acquired to be paid to Government which shall be an amount calculated at the rate of eight hundred rupees per standard acre of the land.] [Inserted vide Orissa Act No. 29 of 1976]