Section 27(1)(g) in The Orissa Estates Abolition Act, 1951

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State of Odisha - Subsection

Section 27(1)(g) in The Orissa Estates Abolition Act, 1951

(g)any other tax or legal imposition payable in respect of such estate not expressly mentioned in Clauses (a) to (f) or the value, to be commuted in the prescribed manner, of any services or obligations of any other form to be rendered or discharged as a condition precedent to his enjoyment of such estate.

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State of Odisha - Subsection

Section 27(1)(g) in The Orissa Estates Abolition Act, 1951