Section 13 in The Orissa Land Reforms (Financial) Rules, 1975
13. [ Undisbursed money to be kept under Revenue Deposit. - If any amount sent by money order is received back undisbursed and if the payee fails to receive the payment of the instalment amount or the lump sum amount as the case may be or fails to, make arrangements to receive the same through his/her authorised agent within a period of one month from the date on which amount falls due, the amount shall be kept in the Revenue Deposit and interest on such amount shall cease to accrue"] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No, 363 dated 20th March, 1979.].
