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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(ii) in The Orissa Estates Abolition Act, 1951

(ii)rents of lands acquired by Intermediary or Intermediaries of an estate either in execution of decrees for arrears of rent or otherwise (such lands not being in Khas possession of such Intermediary or Intermediaries or settled with any raiyat) at the rate payable before such acquisition: