Section 12 in The Orissa Land Reforms (General) Rules, 1965
12. [ Determination of fair and equitable rent under Sub-section [(8-a)] [Inserted by Notification No. 33205-Re-125/44-R-D.8.6.1976.] of Section 4.
- In determining the fair and equitable rent under Subsection [(8-a] [Substituted by S.R.O. No. 790/85 O.G.E. 1479/D.1.11.1980.] and (9) of Section 4, the Revenue Officer shall adopt the rate of cash rent payable by raiyats for similar lands with similar advantage in the vicinity as may be derived from the record-of-rights or any other records for the time being in force.]
