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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(9) in The Orissa Land Reforms Act, 1960

(9)With effect from the date of commencement of this Act no landlord shall be entitled to recover from his raiyat more than a fair and equitable rent and where in any case rent is paid in kind the Revenue Officer on application of either of the parties interested shall determine the fair and equitable rent in the prescribed manner and pending such determination the rent payable shall not exceed one-eight of the gross produce or the equivalent thereof.