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[Cites 0, Cited by 0] [Section 629(5)] [Section 629] [Entire Act]

State of Odisha - Subsection

Section 629(5)(v) in The Orissa Estates Abolition Rules, 1952

(v)When any amount due to the State Government and outstanding against an Intermediary is to be recovered from the compensation under the provisions of any clauses (b), (d), and (k) of Section 5 of the Orissa Estates Abolition Act, 1951, the following procedure shall be observed namely :