Section 4B in The Orissa Estates Abolition Rules, 1952
4B. [ [Inserted by the Revenue Department Notification No. 12429 EA-R-Dated, 22-3-1961, See Orissa Gazette Extraordinary No. 277 A-dated 23-3-1961.]
The rent payable for lands which under enquiry under Clause (1) of Section 5 shall bear interest at the usual rate from the date of final order setting aside or confirming the lease, settlement or transfer covered by the said section.Provided that no such interest shall be payable if the rent is paid within one year from the said date.]
