Section 27(2) in The Orissa Estates Abolition Act, 1951
(2)The State Government may make rules providing for the manner of calculation of sums under the different clauses of Sub-Section (1), when the estates vested in the State Government under Section [or Section 3-A] [Inserted vide Orissa Act No. 15 of 1956.] is a share in an estate or when the previous agricultural year does not exactly coincide with the year according to which any sum referred to in any of the said clauses was payable.
