Section 11(5) in The Orissa Estates Abolition Rules, 1952
(5)The rate of interest admissible under Clause (e) of Subsection (2) of Section 20 shall be as follows, namely :(a)Three Per centum per annum simple interest if the principal ascertained exceed Rs. 50,000/- (Rupees fifty thousand) but in no case shall the amount of interest calculated on any such principal be less than the amount calculated on any such principal under Clause (b);(b)four per centum per annum simple interest, if the principal ascertained exceeds Rs. 10,000/- (Rupees ten thousand but does not exceed Rs- 50,000/- (Rupees fifty thousand) but in no case shall the amount of interest calculated on any such principal be loss than the amount calculated on any such principal under Clause (c);(c)five per centum per annum simple interest if the principal ascertained exceeds Rs. 5,(00/- (Rupees five thousand) but does not exceed Rs. 10,000/- (Rupees ten thousand) but in no case shall the amount of interest calculated on any such principal under Clause (d); and(d)six per centum per annum simple interest if the principal ascertained is Rs. 5,000/. (Rupees five thousand) or less than Rs. 5,0001. (Rupees five thousand).
