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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3)(e) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(e)the rent, cess and charges for irrigation that will be payable from the appointed date by each person entitled to settlement;