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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(g) in The Orissa Estates Abolition Act, 1951

(g)the procedure to be followed in determining fair and equitable rent in respect of certain lands deemed to be settled with an Intermediary under Section 6 or 7 and the manner of enquiry into the matter referred to in Sub-section (2) of Section 7 ;