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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(b) in Orissa Land Encroachment Act, 1947

(b)if the land was not at any time assessed to rent a sum not exceeding ten rupees or when twenty times the assessment payable for one year under section 3 exceeds ten rupees, a sum not exceeding twenty times such assessment.