Section 8(4) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(4)If the period intervening between the appointed date and the date of delivery of possession under Sub-rule (2) exceeds one year, the person concerned shall, for the use and occupation of the land during the period, be liable to pay fair and equitable rent as may be determined by the Tahsildar in that behalf.
