Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 2 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

2. Definitions.

- In these rules unless the context otherwise requires-
(a)"Act" means the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972;
(b)"Exchange ratio" means the per acre value in paise of a plot relating to that of an acre of a standard plot of the unit;
Explanation. - The exchange ratio of each plot shall be expressed in multiples of five paise and ranging between 5 paise and 100 paise.
(c)"Section" means a section of the Act;
(d)"Standard plot" means the plot determined as such in accordance with the provisions of these rules;
Explanation. - The value of the standard plot shall be 100 paise per acre.
(e)All words and expressions used in these rules but not defined therein shall have the same meaning as are respectively assigned to them in the Act.