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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(1) in The Orissa Land Reforms Act, 1960

(1)The [amount] [Substituted vide Orissa Act No. 30 of 1976.] in respect of the interest of the land-holders mediately or immediately under whom the surplus lands were being held as a land-holder or raiyat shall be fifteen times the fair and equitable rent.