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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in The Orissa Bhoodan and Gramdan Rules, 1972

(3)The temporary grantee shall be liable to pay to the Samiti an annual premium equal to ten times the rent payable by occupancy raiyats for similar lands with similar advantages in the vicinity.