Section 14B in The Orissa Estates Abolition Rules, 1952
14B. [ [Inserted by Revenue Department Notification No. 3307-EA-R-dated 26.7.1960.]
Where in respect of an estate referred to in Clause (1) of Section 28, which has vested in the State Government it is necessary that a determination on gross income from any other interest within the meaning of item (vi) of Sub-clause (b) of Clause (2) of Section 26 should be made, the Compensation Officer shall, while taking into account the value of personal service jagir lost to the intermediary in respect of such estate under Subsection (3) to Section 8, assess the said gross income in respect of lands held as such service jagir on the basis, of the rent which would otherwise have been payable to such Intermediary for the-previous agricultural Year. Such officer shall before such assessment hold such enquiry as he deems necessary].
