Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in The Orissa Estates Abolition Act, 1951

(2)In determining the compensation payable under Sub-Section (1), the Tribunal shall among other things, have regard to the genuiness of the transaction and the period for which the lease has been in force.Chapter-VI Payment of Compensation