Section 8(2) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(2)The Collector shall after holding an enquiry 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 (1 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 of land, if any, in accordance with the provisions of Section 5.
