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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(3)The cess payable by the land-owner in respect of his holding after consolidation shall be equal to the cess payable in respect of his holding before consolidation subject to reduction, if any, made under Section 28.