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[Cites 0, Cited by 2] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(iii) in The Orissa Estates Abolition Act, 1951

(iii)annual rent, determined in the prescribed manner, of buildings used primarily as offices or cutcheries for the collection of rents, or rest-houses for estate servants on duty, or golas used primarily for storing rent in kind;