Section 5 in The Orissa Estates Abolition Rules, 1952
5. Determination of fair and equitable rents under section 7.
(1)In determining the ground-rent payable by an Intermediary under Sub-section (1) of Section 6 for homesteads left in his possession, the Collector shall have regard to the average rent payable by occupancy raiyats as rent in respect of homesteads of a similar description and with similar advantages in the vicinity or, where no such homestead exists, to the average rent payable by occupancy raiyats in respect of any other lands of a similar description and with similar advantages in the vicinity.(2)In determining the ground-rent payable by an intermediary under the said section in respect of lands (other than home stead lands on which buildings or other structures stand, the Collector shall have regard to the average rate of rent payable by tenants for land, for a similar description and with similar advantages in the vicinity.(3)In determining the rent payable by an Intermediary in respect of lands left in his possession under Section 7, the Collector shall have regard to the average rate of rent payable by occupancy raiyats for lands of a similar description and with similar advantages in the vicinity.(4)[ In determining the rent payable by an Intermediary for settlement under Clause (d) of Section 7, the Collector shall have regard to the rent payable by occupancy raiyats for the lower class of paddy land in the vicinity.] [Inserted by S.R.O. No-267/77 - dated 15.4.1977.]
