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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(d) in The Orissa Betterment Charges Rules, 1958

(d)the class to which the lands belong according to the principles of classification adopted for the area for the purpose of rent settlement. All the lands of the same class in a block will be liable to pay the same betterment charges per acre under Subsection (4) of Section 3.