Section 37(1) in The Orissa Estates Abolition Act, 1951
(1)[After final publication of the Compensation Assessment roll under Section 33] [Substituted vide Orissa Act No. 15 of 1956.] the Compensation Officer shall proceed to make payment, in the manner provided in this Section," to the intermediary and other person or persons who are shown in such compensation Assessment roll [* * *] [Omitted vide Orissa Act No. 2 of 1961.] to be entitled to compensation, of the compensation payable to them in terms of the said roll after deducting from the amount of any compensation so payable any amount which has been ordered by the Collection under Clause 2 (b),(d) or (k) of Section 5 to be so deducted :[Provided that where compensation is payable by way of a perpetual annuity under Section 4 or clause (2) of Section 28 the deduction under any one or more of the aforesaid clauses of Section 5 shall not together exceed thirty five per centum of such annuity :] [Inserted vide Orissa Act No. 2 of 1961.][Provided further that in cases where the amount due under the said clauses of Section 5 cannot be fully recovered within a period of thirty years from the date of vesting by making deduction at the maximum rate as provided in the proceeding proviso, the Compensation Officer shall refer the case to the Board of Revenue, which may fix a higher rate of deduction not exceeding fifty per centum of the annuity and in so affixing the Board shall, where the annuity relates to any estate held under a trust or other legal obligation referred to in Clause (2) of Section 28, have due regard to the obligatory expenditure to be met by such trust or under such legal obligation.] [Inserted vide Orissa Act No. 33 of 1970.]
