Section 4(1) in The Orissa Land Reforms (Financial) Rules, 1975
(1)The amount indicated in the final Assessment Roll minus the recoveries under Section 46 of the Act, shall be payable on and from the date of delivery of taking over possession of the surplus lands under Section 45-A of the Act.Explanation I. - For the purpose of this Sub-rule the date on which the surplus lands vested in Government under Section 45 of the Act immediately prior to the commencement of the Orissa Land Reforms (Second Amendment) Act, 1975 (Act 29 of 1976) shall be taken as the date of delivery or taking over possession of such lands.Explanation II. - In view of the provisions contained in Section 19 of the Orissa Land Reforms (Second Amendment) Act 1976 (44 of 1976) the surplus lands which are finally published in the statement referred to in Sub-section (3) of Section 44 during the period between 1st day of April 1976 and the 19th day of May of 1976 shall be deemed to have been vested in Government with effect from the date on which the statement of surplus lands becomes final under Section 44(3) of the Act.
