6. [ [Substituted vide Orissa Act No. 10 of 1994.]
(1)Notwithstanding anything contained in any other law, the cess shall be payable by a raiyat for the land he holds to the landlord under whom he holds the land.Explanation - For the purposes of this sub-section "landlord," shall include the Government.(2)Cess shall be paid on such dates and in such manner as may be prescribed.]
