Section 20(5) in The Orissa Estates Abolition Act, 1951
(5)[] [Renumbered vide Orissa Act No. 3 of 1958.] [The Claims Officer shall determine the claim of each maintenance, holder in an estate having regard to the proportion that the net monetary allowance that was being received by the maintenance-holder beats to the net income of the estate computed under Section 27.] [Substituted vide Orissa Act No. 28 of 1956.]
