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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(5)(c) in The Orissa Government Land Settlement Rules, 1983

(c)the highest bid for premium shall, in no case, be less than the minimum premium fixed under Sub-rule (1) after taking into account the cost of development, if any, and other incidental expenses;