Section 28(3) in The Orissa Land Reforms Act, 1960
(3)The compensation payable for -(a)wells, tanks and structures of a permanent nature situate in the land and not constructed by or at the cost of the tenant; and(b)trees standing on the land;shall be the market-value thereof to be paid alongwith the compensation under Sub-section (2).Explanation. - In determining the market-value the Revenue Officer shall, as far as practicable be guided by the provisions contained in Subsection (1) of Section 23 of the Land Acquisition Act, 1894 (1 of 1894).
