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[Cites 0, Cited by 2] [Entire Act]

State of Odisha - Section

Section 6 in The Orissa Offices of Village Police (Abolition) Act, 1964

6. Settlement to be free of premium.

- No premium shall be charged for the settlement of lands under Section 4 and the rent, if any, assessed in force immediately before the appointed date shall, in the absence of any proof to the contrary, be deemed to be the fair and equitable rent.