Section 4 in The Orissa Prevention of Land Encroachment Rules, 1985
4. Assessment under Section 4.
- When land unauthorisedly occupied by any person is required to be assessed to rent under the provision of Clause (ii) of Section 4 and if no such prevailing rate exists as referred to in the said clause, it shall be assessed as nearly as possible in accordance with the provisions of section of Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959) for fixation of fair and equitable rent.
