Section 10(2) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
(2)The Collector shall after holding an inquiry and giving all parties interested an opportunity of being heard, determine the right to and the amount of such compensation, if any, as may be payable so far as may be in accordance with the provisions of Sub-section (1) of Section 23 and Section 24 of the Land Acquisition Act, 1894 (I of 1894) :Provided that in determining the compensation the Collector shall take into account the value of the interest acquired by such person as a result of the settlement, if any, in accordance with the provisions of Sections 5, 6 and 7.
