Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 641 in The Orissa Estates Abolition Rules, 1952

641. The compensation disbursing officer should report promptly to the Collector the death of any Intermediary and when an Intermediary or his authorised agent fails to appear to receive his compensation for two consecutive instalments after the due date of payment, enquiries should be made through the District Police as to the cause of his non-appearance.