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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Land Reforms (Financial) Rules, 1975

(2)Revenue Officer shall intimate the date, place and time of payment of the amount to the person concerned either through Process Server or by registered post giving adequate time for the first annual instalment including subsequent annual instalments or the entire amount in one instalment.