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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)An amount equal to five percent of the market value of the land contributed for public purposes as determined in the prescribed manner shall be paid to the land-owner or owners concerned.