Section 26A in The Orissa Estates Abolition Rules, 1952
26A. [ Manner of calculation of interim annuity payable to trustee intermediaries (Section 38) (3). [Inserted vide Revenue Department Notification No. 4720-EA-R-dated 19.2.1958.]
- In calculating the approximate amount of the perpetual-annuity under Sub-Section (3) of Section 38 of the Act the Collector shall take into account the approximate amount dedicated exclusively for pubic, charitable, or religious purposes annually out of the net income of the estate]
