Section 24 in The Orissa Estates Abolition Act, 1951
24. Compensation to be determined for the estate as an whole.
- The compensation shall be determined for the estate as a whole in accordance with the provisions of this Act and not separately for each of the shares therein.Explanation I - No partition applied for under the Estates partition Act, 1897 (Bengal Act 5 of 1897), or any other law or custom for the time being in force, or no recognisation by an intermediary in respect of the Division of a tenure under any law or custom for the time being in force, subsequent to the 17th day of January, 1950, shall be taken into consideration for purpose of assessment and payment of compensation under this Act.Explanation II - Tenures and under tenures under an intermediary shall be treated as a separate estates for the purpose of Chapters V and VI.[Explanation III - Minor Darmilla Inams referred to in Section 8-C shall, for the purposes of assessment and payment of compensation, be treated as separate.] [Inserted vide Orissa Act No. 2 of 1961.]
