(9)[* * *] [Omitted vide Orissa Act No. 13 of 1965.][(9-a) "fair and equitable rent in respect of any land" means cash rent payable by raiyats for similar lands with similar advantage in the vicinity;] [Inserted vide Orissa Act No. 13 of 1965.](9-b) "fair rent" in respect of one acre of Class I, Class II, Class III or Class IV land means respectively eight, six, four or two standard mounds of paddy or the cash equivalent thereof;[Explanation I - The cash equivalent of paddy shall be calculated on the basis of the market-value of paddy as may be declared every year with respect to different areas by Government by notification in that behalf] [Re-numbered vide Orissa Act No. 44 of 1976.]-;[Explanation II - For the purposes of conversion, one maund shall be equal to 37, 3242 Kilograms;] [Inserted vide Orissa Act No. 44 of 1976.]Note : Fair and equitable rent in respect of any land is the equivalent of cash rent payable by raiyats for similar lands with similar advantages in the vicinity.
