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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(8) in The Orissa Survey and Settlement Act, 1958

(8)"Rent" means whatever is lawfully payable or deliverable in cash or in kind or partly in cash and partly in kind by a tenant to his landlord on account of the use or occupation of the land held by him. It shall also include money recoverable under any enactment for the time being in force as if it were rent;