Section 13(1) in The Orissa Land Reforms Act, 1960
(1)No landlord shall be entitled to cover from his tenant more than one-fourth of the gross produce of the land or the value thereof or the value of one-fourth of the estimated produce as rent.[* * *] [Omitted vide Orissa Act No. 13 of 1965.][So however that such rent shall in no event exceed the fair rent in respect of such land.] [Added vide Orissa Act No. 13 of 1965.]
