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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(3)(d) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(d)the rent, cess and charges for irrigation that will be payable by each person from the date of settlement;