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

State of Odisha - Subsection

Section 38(5) in The Orissa Estates Abolition Act, 1951

(5)[ The interim compensation so paid shall be deemed to be a part of the compensation payable under this Act and shall be deducted from and adjusted against it.] [Renumbered vide Orissa Act No. 23 of 1967.]