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K.C. Gajapati Narayana Deo and Others Vs The State of Orissa
Decision:
Dismissed
30-01-1953
.... like waste lands and forest lands has been prevented by the above Acts, and yet instead of taking the normal ''average'' income in respect of those items, prior to these Acts, what is taken into consideration, is the income of only just the previous year after a considerable period of the aforesaid ...
Orissa High Court
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