Section 13(2) in The Orissa Estates Abolition Rules, 1952
(2)The net income in respect of an estate of an Intermediary shall be calculated in Form E :[Provided that if at the time of the calculation of the net income or at any time thereafter the amount of rent payable for the previous agricultural year be altered in pursuance of any proceedings in appeal or revision in any Court or Tribunal the amount of rent so altered shall be taken into consideration and the net income of the estate shall be accordingly determined or revised as the case may be.] [Added by the Revenue Department Notification No. 68-EA-R dated 20.1.1953.]
