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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(5)(c) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(c)The rent payable by the land owner in respect of his holding after consolidation shall be equal to the rent payable in respect of his holding before consolidation subject to reduction, if any, made under Section 21.