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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Estates Abolition Rules, 1952

(2)In determining the ground-rent payable by an intermediary under the said section in respect of lands (other than home stead lands on which buildings or other structures stand, the Collector shall have regard to the average rate of rent payable by tenants for land, for a similar description and with similar advantages in the vicinity.