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State of Odisha - Section

Section 520 in Orissa Municipal Rules, 1953

520.

For the purpose of Sub-section (2) of Section 131 of the Act the Capital value of any land (other than railway land) shall be its market value, that is to say, the price which it would reasonably fetch if sold in the open market, having regard to its situation, present condition and value as a prospective site for building houses or for the location of mills, factories or other industrial or commercial concerns.