Section 8A(1)(b) in The Orissa Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Odisha - Subsection

Section 8A(1)(b) in The Orissa Land Reforms Act, 1960

(b)[ in every case where the authorised officer allows conversion of the use of any agricultural land under Clause (a), the raiyat is required to pay conversion fees for such land, calculated at the rate specified in Sub-section (2) and the kissam of the land so converted shall be corrected accordingly; [Substituted by Orissa Act No. 8 of 2006 O.G.E. No. 965 dated 7.7.2006.]

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State of Odisha - Subsection

Section 8A(1)(b) in The Orissa Land Reforms Act, 1960