Section 6(2)(c) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

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State of Odisha - Subsection

Section 6(2)(c) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(c)determine in consultation with the Consolidation Committee the valuation of-

(i)lands, after taking into consideration their productivity, location, availability of irrigation facilities and other relevant factors, if any; and

(ii)houses, structures, trees, wells and other improvements existing on such land;