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[Cites 0, Cited by 0] [Section 45B] [Entire Act]

State of Odisha - Subsection

Section 45B(2) in The Orissa Land Reforms Act, 1960

(2)All lands declared to be surplus land under Sub-section (1) shall be deemed to have vested in the Government free from all encumbrances alongwith the surplus lands mentioned in the aforesaid statement and the provisions of Sections 45, 45-A and 46 to 51 shall, so far as may be, apply to the lands so vested :Provided that the amount payable in respect of the interest of the person to whom the surplus lands relate shall be subject to reduction at the following rate :
    Rate of reduction
(i) where the land was in occupation of the person for a periodnot exceeding one year from the date of finalisation of thestatement under Section 44 (3); Fifty-fiveper centum
(ii) where the period of such occupation exceeds one year; Fifty-fiveper centumplus five per centum for eachyear or part thereof in excess of one year.