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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Offices of Village Police (Abolition) Act, 1964

(2)The total area of such land in possession of each such person shall be subject to a reservation of a certain fraction thereof in favour of the Grama Sasan within whose limits the land is situate and the extent of such reservation shall be determined in the following manner, namely :
Land in possession Extent of reservation
Less than 10 acres Nil
10 acres or above but less than 33 acres 5 per cent
33 acres or above but less than 100 acres 10 per cent
100 acres or above but less than 200 acres 20 per cent
200 acres and above 30 per cent