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State of Odisha - Section

Section 633 in The Orissa Estates Abolition Rules, 1952

633. On the receipt of an intimation about the death of an Intermediary prompt action shall be taken to record the fact in the register of compensation payment and on the disburser's copy of the Compensation Payment Order. The fact of the death of an Intermediary should also be reported to the Accountant-General.

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