Section 4(2) in The Orissa Land Reforms (Financial) Rules, 1975

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State of Odisha - Subsection

Section 4(2) in The Orissa Land Reforms (Financial) Rules, 1975

(2)The amount shall be payable in cash in annual instalments not exceeding five in number in the manner indicated below and interest shall accrue on the unpaid balance of the amount at the rate of two and half percentum per annum up to the date of payment fixed by the Revenue Officer.Manner of payment of instalment amount -

(i)	Amount upto and including rupees five thousand	To be fully paid in one instalment
(ii)	Amount above rupees five thousand	The first instalment shall be rupees five thousand. The nextthree instalment will be payable in annual instalment notexceeding rupees three thousand each if any, shall be paid in thefifth and the last instalments;

Provided that Government may make full payment of the amount outstanding at any time before expiry of the period of five years specified above in one instalment.

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State of Odisha - Subsection

Section 4(2) in The Orissa Land Reforms (Financial) Rules, 1975