Section 5(2)(b) in The Orissa Agricultural Produce Markets Rules, 1958

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State of Odisha - Subsection

Section 5(2)(b) in The Orissa Agricultural Produce Markets Rules, 1958

(b)Where no such organisations exist, the following agriculturists ordinarily residing within the market area, namely :

(i)holders of land whether unalienated, assessed or assessable jointly or severally at not less than Rs. 5 at the end of the revenue year immediately preceding the financial year in which the election is held, or

(ii)tenants of unalienated lands assessed at not less than Rs. 5 at the end of the revenue year immediately preceding the financial year in which the election is held, or

(iii)tenants of alienated lands assessed or assessable at not less than Rs. 5 at the end of the revenue year immediately preceding the financial year in which the election is held

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State of Odisha - Subsection

Section 5(2)(b) in The Orissa Agricultural Produce Markets Rules, 1958