Section 28 in The Orissa Survey and Settlement Act, 1958
28. Date from which settled rent takes effect.
- When any rent is settled [* * *] [Omitted by Act No. 7 of 1962.] under this Chapter, it shall take effect from the beginning of the agricultural year next after the date of sanction [* * *] [Omitted by Act No. 7 of 1962.] under [Sub-section (3)] [Substituted by Act No. 6 of 1981.] of Section 22:Provided that the Government may prescribe an earlier date from which such settlement shall take effect and that such date shall not be earlier than the date of notification under Section 18.Chapter-V Jurisdiction and Procedure
