Section 38(2) in The Orissa Estates Abolition Act, 1951
(2)Where under the provisions of Sub-Section (3) of Section 37 the first annual payment is not made within the period of one year from the date of vesting the [Collector] [Substituted vide Orissa Act No. 15 of 1956.] shall, subject to such restrictions and conditions as to security, repayment or otherwise as may be prescribed [make] [Substituted vide Orissa Act No. 15 of 1956.] payment to each such Intermediary of interim compensation [in annual instalments each equal to one-thirtieth of the estimated amount of compensation.] [Substituted vide Orissa Act No. 15 of 1956.][Provided that where in the opinion of the Collector default in submission of records and documents, as are required of an intermediary under the provisions of this Act, has caused delay in the determination of the compensation in respect of such estate the Collector in his discretion may, subject to the control of the Board of Revenue refuse, suspend or stop payment of such interim compensation to such Intermediary.] [Added vide Orissa Act No. 15 of 1956.]
