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[Cites 0, Cited by 0] [Section 519] [Entire Act]

State of Odisha - Subsection

Section 519(4) in Orissa Municipal Rules, 1953

(4)In the case of lands the assessment of which is paid in kind the rent value shall be calculated according to the rate of rent paid for neighbouring lands of similar description together with any water rate payable and if such method of calculation is impracticable according to any other method which the Collector of the district may devise and his decision shall be final.