Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(3a)] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(3a)(iv) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (iv)the maximum rent assessed on land of similar quality and productivity elsewhere in the State: