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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(4) in The Orissa Land Reforms (General) Rules, 1965

(4)In case of an application to a Revenue Officer for recovery of compensation or any instalment thereof as an arrear of land revenue under Sub-section (2) of Section 30 of the Act, the Revenue Officer shall give reasonable opportunity to the tenants to pay the same before proceeding to recover it as an arrear of land revenue.