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[Cites 0, Cited by 0] [Section 38A(9)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(9)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)While settling the land, Revenue Officer shall determine the fair and equitable rent in respect thereof to be paid by the person with whom the land is settled.