Section 8B in The Orissa Estates Abolition Act, 1951
8B. [ Limitation for realisation of rent for period prior to assessment. [Inserted vide Orissa Act No. 15 of 1956.]
- Notwithstanding anything contained in any other law for the time being in force, the fair and equitable rent determined by the Collector in respect of lands, buildings or structures settled with the Intermediaries or any other person, as the case may be, under Sections 6, 7 and 8 shall, for the period prior to the date of assessment of such rent, be realisable by the State Government within a period of [ten years] from the said date.][* * *] [Omitted vide Orissa Act No. 21 of 1973.]
