Section 28 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
28. Reduction of rent and cess on account of contribution of land for public purpose.
- Where as a result of contribution for public purpose under the provisions of section 8, the valuation of the original holding of a land-owner is reduced, the rent and cess payable for the holding shall be reduced by the Assistant Consolidation Officer not withstanding anything contained in any other law for the time being in force, in the same proportion as the valuation of the are so contributed bears to the original total valuation of the holding.
