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] [Entire Act] State of Odisha - Section Section 8 in The Orissa (Scheduled Areas) Debt Relief Rules, 1970 8. Procedure to be followed by the Collector in dealing with the instalment amounts. - The Collector shall give notice of each instalment received to the creditor and on the latter's application pay the amount to him.
