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[Section 28]
[Entire Act]
State of Odisha - Subsection
Section 28(1) in The Orissa Estates Abolition Act, 1951
| Amount of net income | Rate of compensation payable | |
| (i) | On the first five hundred rupees of the net income. | Fifteen times of such income. |
| (ii) | On the next thirty-five hundred rupees of the net income. | Thirteen times of such net income. |
| (iii) | On the next three thousand rupees of the net income. | Ten times of such net income. |
| (iv) | On the next three thousand rupees of the net income. | Seven times of such net income. |
| (v) | On the next fifteen thousand rupees of the net income. | Five times of such net income. |
| (vi) | On the next fifteen thousand rupees of the net income. | Four times of such income. |
| (vii) | On the balance of the net income | Three times of such net income. |