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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(5)(b) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(b)The rent settled or deemed to have been settled under Clause (a) above, shall, subject to modification, if any, made in accordance with the provisions of the Act, be deemed to be the rent payable for the land, and the said rent shall be entered in the Land Register prepared under Clause (b) of Sub-Section (2) of Section 6.