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[Cites 0, Cited by 0] [Section 3B(3)] [Section 3B] [Entire Act]

State of Odisha - Subsection

Section 3B(3)(b) in The Orissa Betterment Charges Act, 1955

(b)where any building or structure been erected on the agricultural land prior to such finding, he shall fix the price of such land in accordance with the principles laid down for fixation of price of land in the Land Acquisition Act, 1894 and order the person referred to in Sub-section (1) to pay to the transferor the difference, if any, between the price so fixed and the price actually paid to the transferor :