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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3)(a) in The Orissa Estates Abolition Rules, 1952

(a)The Compensation Officer shall prepare the Compensation Assessment Roll in Form F for each estate, showing separately the amount of gross asset total liabilities, the net income, the compensation due on the entire estate as well as to each of the share-holders, if the estate is hold jointly by two or more share-holders the amount as may be determined by the Compensation Officer for payment to creditors and maintenance-holders it any from the compensation payable to each share-holder and the net amount of compensation payable to each such Intermediary.