Section 15 in The Orissa Estates Abolition Rules, 1952
15. Determination of money value of service or obligation to which an estate is subject (Section 27) (1) (g).
- Where an estate is held in lieu of the performance of any service or obligation ordinarily performed on payment of remuneration, or where the estate is held burdened with any service or obligation, the service or obligation shall be computed into cash on the basis of the money value of such service or obligation during the preceding agricultural year.
