Section 11 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
11. Settlement to be free of premium.
- In giving effect to the provisions of Sections 5, 6 and 7 no premium shall be charged for the settlement of lands and the rent, if any, assessed and in force immediately before the appointed date shall, in the absence of any proof to the contrary, be deemed to be the fair and equitable rent.
