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[Cites 0, Cited by 1] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(b) in The Orissa Estates Abolition Act, 1951

(b)by the raiyats or any other persons cultivating the land other than the land settled with the Intermediary or Intermediaries under sub-section (1) of Section 7 and includes-
(i)the aggregate of the rents determined in accordance with the provisions of Sections 6 and 7 in respect of the lands in the possession of the Intermediary or Intermediaries referred to in the said sections.