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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(a) in The Orissa Tenancy Act, 1913

(a)in the case of a sale, rupees twenty-five per centum of the consideration money or the fee specified in Clause (b) whichever is greater, and