Section 16 in The Orissa Estates Abolition Rules, 1952
16. Determination of amount for any improvement made in respect of waste lands (Section 28) (1).
- The determination of the cost of improvement made in respect of waste land shall be made on the basis of the actual amount spent by the Intermediary for the better utilisation of land or the actual result achieved whichever is less. For this purpose the Compensation Officer shall make such enquiries as he deems fit, examine witnesses and documents and make local inspection, if necessary. He may also take expert advice to determine the exact nature of improvement.
