Section 5(4) in The Orissa Estates Abolition Rules, 1952
(4)[ In determining the rent payable by an Intermediary for settlement under Clause (d) of Section 7, the Collector shall have regard to the rent payable by occupancy raiyats for the lower class of paddy land in the vicinity.] [Inserted by S.R.O. No-267/77 - dated 15.4.1977.]
