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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(o) in The Orissa Estates Abolition Act, 1951

(o)the procedure to be followed in as certaining the gross assets of an Intermediary under any of the heads mentioned in Subclauses (i), (ii), (iii), (iv), (v) and (vi) of Clause (2) (b) of Section 26 and the manner in which the cash value of rent in kind to be determined for the purposes of Clause (2) (b); of the said section ;