Section 25 in The Orissa Co-operative Societies Rules, 1965
25. Manner of determining value of land.
- [(1) Value of land for the purpose of Section 26 shall be determined by the Committee so however, that the value so determined shall in no case be less than the value determined by the revenue authority in respect of the same land or lands similar to that in the vicinity.] [Substituted vide Orissa Gazette Extraordinary No 500, dated 23.4.1997.](2)Any dispute as to the value of such land shall be referred to the Registrar.Chapter-IV Management of Societies
