Section 7 in The Orissa Estates Abolition Rules, 1952
7. The manner, terms and conditions for settlement of lands under Section 8.
(1)Any person who is discharged from the conditions of service provided under Sub-section (3) of Section 8 shall acquire such tenancy right therein as may-be determined by the Collector and shall be liable to pay from the date the service ceases such rent as may be assessed by the Collector as fair and equitable.(2)In determining the fair and equitable rent the Collector shall have regard to the average rate of rent payable by occupancy raiyats for lands of a similar description and with similar advantages in the vicinity.
