Section 8A in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
8A. [ Determination of fair and equitable rent under Section 5. [Inserted vide Orissa Gazette Extraordinary No. 411/23.3.1976.]
- In determining the fair and equitable rent under Section 5 of the Act, the Tahsildar shall have regard to the average rate of rent payable by occupancy raiyats for lands of a similar description with, similar advantages in the surveyed and settled villages in the vicinity.]
