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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(b) in The Orissa Betterment Charges Rules, 1958

(b)The difference between the value of the gross produce per acre of each class of land before and after provision of irrigation facilities as worked out under the preceding sub-rule shall be adopted as the value of the annual increase in the gross produce.