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[Cites 0, Cited by 0] [Section 615] [Entire Act]

State of Odisha - Subsection

Section 615(b) in The Orissa Estates Abolition Rules, 1952

(b)The Collector shall prepare an estimate of the approximate amount of compensation as far as possible, having due regard to the principles laid down in Rules 15 and 16 of the Estates Abolition Rules.