Section 51 in The Orissa Survey and Settlement Rules, 1962
51. Fixation of fair and equitable rent.
- The Assistant Settlement Officer shall in accordance with the provision of the preceding rules in this Chapter and in the light of the factors specified in Clauses (a) to (d) of Subsections (1) [and (2)] [Inserted by S.R.O. No. 344-dated 23.5.1976.] of Section 19 six fair and equitable rent in respect of every person interested or every group of persons jointly interested in land, if they are not entitled to hold such interest without payment of rent.
