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

State of Odisha - Subsection

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

(a)Any sum which was payable as land revenue or rent including ceases to the State Government or to the immediately superior Intermediary, as the case may be, in respect^of the estate for the previous agricultural year :