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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(1) in The Orissa Estates Abolition Act, 1951

(1)The compensation tor the acquisition of estates under this Act shall be due as from the date of vesting and shall carry interest the rate of two and a half per centum from the date of vesting to the date of payment.