Section 38A(9) in The Orissa Land Reforms (General) Rules, 1965
(9)Transitory Provisions - Notwithstanding anything contained in the Orissa Land Reforms (General) Rules, 1965 all the outstanding amounts towards salami together with interests accrued thereon due from the allottees of surplus lands that have already been settled prior to the 1st day of November, 1983 shall be deemed to have been exempted.[(9-a) * * *] [Deleted vide Orissa Gazette Extraordinary No. 615/24.4.1986.](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.(c)A copy of final order of settlement shall be sent to the authority competent to maintain the record-of-rights.
