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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(2)The total area of such land in possession of each such person shall be subject to a reservation of a certain fraction thereof in favour of the Grama Sasan within whose limits the land is situate and the extent of such reservation shall be determined in the following manner, namely :
Land in possession Extent of reservation
  For the first 10 acres Nil
  For the next 20 acres   5 per cent
  For the next 70 acres   10 per cent
  For the next 100-acres   30 per cent
  For the remaining   40 per cent ;
Provided that the area reserved shall, as far as practicabe be in compact blacks of one acre or more.