Section 24(4) in The Orissa Betterment Charges Rules, 1958
(4)whether the area of land remaining with the applicant on relinquishment of the land in question is not less than the minimum area of land below which it is considered unprofitable to cultivate the land as a separate unit as may be declared under the provisions of Section 39 of the Orissa Agriculture Act, 1951 (Act XVI of 1951) ;
