Section 4(i) in The Orissa Prevention of Land Encroachment Act, 1972
(i)if the land so occupied was at any time assessed to rent, the full assessment for the whole period of occupation or a part thereof proportionate to the area occupied, as the case may be, provided that for special reasons [the Tahasildar] [Substituted by Act 4 of 1975.] may impose the full assessment of rent or any lesser sum irrespective of the area occupied; or
