Section 4(ii) in The Orissa Prevention of Land Encroachment Act, 1972
(ii)if the land so occupied was not at any time assessed to rent, an assessment on the area occupied calculated for the same period at the rate imposed on lands of a similar description and with similar-advantages in the vicinity or when no such prevailing rate exists, in such manner as may be prescribed [* * *] [Omitted by Act 4 of 1975.] :
