Section 6B in The Orissa Estates Abolition Rules, 1952
6B. [ Determination of fair and equitable rent and terms and conditions for settlement of lands and buildings under Section 7-A. [Inserted by S. R.O. No. 330170,-dated 2-5-1974, See Orissa Extraordinary No; 624-dated 3.5.1974.]
(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.(2)Settlement of lands or buildings or both under Section 7-A shall be subject to the condition that no transfer or lease of any such land or building shall be made without the previous sanction of the State Government and any transfer or lease made without such sanction shall be void.]
