Section 7(3c) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3c)The rates of rent and cess so fixed shall be deemed to be the rent and cess payable for the land:Provided that Government may, subject to such conditions as they may impose, direct remission or reduction of the fair and equitable rent so fixed in respect of any which is owned by any religious or charitable institution of a public nature and is utilised for the promotion of education, health, culture, fine arts sports or games for social welfare and the cess payable in respect of the land shall be remitted or reduced accordingly:Provided further that no such settlement of rent or cess shall be made in respect of any land the rent whereof has been settled after the 31st day of December 1950.
