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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3) in The Orissa Tenancy Act, 1913

(3)In determining from time to time what is a fair and equitable sum under Sub-section (2) regard shall be had to the rent payable by the occupancy-raiyat at the time of the transfer and to the principles of this Act regulating the enhancement or reduction of the rents of occupancy-raiyats.