Section 33 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
33. Determination of market value of fragment under Sub-Section (3) of Section 34.
- The market value of the fragment shall be determined by the Tahasildar in the manner such value is determined, for the purpose of awarding compensation for acquisition of land under the provisions of Land Acquisition Act, 1894.
