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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(d) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

(d)the rent, cess and charges for irrigation that will be payable from the appointed date by each person entitled to settlement;