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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(4) in The Orissa Irrigation Rules, 1961

(4)The acreage rate as may be arrived at under Sub-rule (3) shall ordinarily be recovered in 10 equated annual instalments unless the person wants to pay in lesser number of instalments or in lump sum.