Section 14(2) in The Orissa Estates Abolition Rules, 1952
(2)In determining the annual rent under paragraph (iii) of Clause 2 (b) of Section 26 in respect of buildings used primarily as offices or cutcheries for the.collection of rents, or rest-houses for estate servants on duty, or goals used primarily for storing rent in kind, the Compensation Officer shall after such enquiry as he deems reasonable, ascertain the annual rental accruing or likely to accrue for similar buildings in the vicinity and with similar advantages. The amount thus ascertained after deducting therefrom a sum equivalent to twenty-five percent in lieu of depreciation and cost of maintenance shall be deemed to be the annual rent for such buildings.
