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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(1) in The Orissa Forest Contract Rules, 1966

(1)If the forest contractor makes default in the payment of the consideration for his contract of any instalment thereof, or does not pay the compensation assessed under any of these Rules, such contract may be terminated by the authority competent to execute it.