Section 8A(2) in The Orissa Land Reforms Act, 1960

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State of Odisha - Subsection

Section 8A(2) in The Orissa Land Reforms Act, 1960

(2)[ The rate at which the conversion fees shall be payable per acre of agricultural land situated at different places of the State, for conversion of its use to any purpose other than agriculture on and after the commencement of the Orissa Land Reforms (Amendment) Act, 1993 shall be as follows :

(i)	Land situated within any Municipal area or in areas withinone-half kilometre on either side of such National Highways asthe State Government may, by notification, specify from time totime	...	Rs. 3,00,000/-
(ii)	Land situated in any area within one-fourth kilometre oneither side of such State Highways as the State Government may,by notification, specify from time to time	...	Rs. 1,00,000/-
(iii)	Land situated in a Municipal area or a Notified area, or inany area notified as Urban area under the Orissa Government LandSettlement Rules, 1983 made under the Orissa Government LandSettlement Act, 1962, other than any land mentioned in Clauses(i) and (ii)	...	Rs. 75,000/-
(iv)	Land situated in such developing areas as the State Governmentmay, by notification, specify, from time to time, other than anyarea covered by Clauses (i), (ii) and (iii)	...	Rs. 30,000/-
(v)	Land situated in any area not covered by Clauses (i), (ii),(iii) and (iv)	...	Five percentum of the market value of such land or Rs. 1,000/-whichever is more.

Explanation - For the purpose of this sub-section, -

(a)"Municipal Act" means the Orissa Municipal Act, 1950;

(b)"Municipal area" means an area included in a Municipality constituted under the Municipal Act; and

(c)"Notified area" means a Notified area within the meaning of Section 417-A of the Municipal Act.

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State of Odisha - Subsection

Section 8A(2) in The Orissa Land Reforms Act, 1960