Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6B] [Entire Act] State of Odisha - Subsection Section 6B(1) in The Orissa Estates Abolition Rules, 1952 (1)The determination of fair and equitable rent in respect of the lands and buildings settled under Section 7-A shall be made in the manner Prescribed under Rule 5.
