Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 615] [Entire Act] State of Odisha - Subsection Section 615(d) in The Orissa Estates Abolition Rules, 1952 (d)The interim compensation shall be equal to one-thirtieth of the total compensation estimated under Sub-clause (ii) of Clause (c).
