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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(b) in The Orissa Survey and Settlement Rules, 1962

(b)The Assistant Settlement Officer shall thereafter fix fair and equitable rent in the manner prescribed in Rules 48 to 51 and shall incorporate the rent so fixed in the attested draft record-of-rights which shall thereafter be a combined draft record-of-rights and Settlement Rent Roll :