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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1)(h) in The Orissa Estates Abolition Act, 1951

(h)[an amount which in the opinion of the Compensation Officer is equivalent to the approximate loss caused to the annual gross income of the estate] [Substituted vide Orissa Act No. 16 of 1962.] on account of damage, destruction or deterioration in value of forest or other properties brought about after the 1st day of January, 1946, by any act or omission or commission of the Intermediary: