Section 14A in The Orissa Estates Abolition Rules, 1952
14A. [ [Inserted by Revenue Department Notification No. 17832 EA-R-dated 25.10.1957.]
Where in respect of an estate vested in the State Government a declaration has been made entitling an Intermediary to the benefit of Clause (2) of Section 28 and it is necessary that a determination of gross income from any other interest within the meaning of item (vi) of Sub-clause (b) or Clause (2) of Section 26 should be made, the Compensation Officer shall, while taking into account the value of personal service Jagir lost to such an Intermediary under Subsection (3) of Section 8 assess the said gross income on the basis of expenditure which the Intermediary would otherwise have incurred for securing such service during the previous agricultural year, Such officer shall before such assessment hold such enquiry as be deems necessary.]
