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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(5)(a) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(a)Subject to restrictions contained in the second proviso to Sub-Section (3) of Section 7, the Assistant Consolidation Officer shall in accordance with the provisions of the above rule and in the light of factors specified in the said Sub-section, settle fare and equitable rent in respect of every landowner interested or every of land-owners jointly interested in land, if they are not entitled to hold such interest without payment of rent :