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[Cites 0, Cited by 2] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1) in The Orissa Land Reforms Act, 1960

(1)While deciding matters under Section 27 the Revenue Officer shall further determine the compensation in respect of the non-resumable lands payable in the prescribed manner by the tenant which shall be determined in accordance with the following subsections.