Section 10(1) in The Orissa Prevention of Land Encroachment Act, 1972
(1)The State Government may, subject to the condition of previous publication, make rules, orders either generally or in any particular instance -(a)regulating the rates of assessment leviable under Section 4;(b)regarding the imposition of penalties under Section 6; and[(b-1) prescribing the manner of assessment of market value of land under Section 7; [Inserted by Act 13 of 1982.](b-2) prescribing the conditions regarding assessment and payment of rent under Section 8-A];(c)regulating the service of notice under this Act.
