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State of Odisha - Section

Section 4 in The Orissa Land Reforms (Financial) Rules, 1975

4. [ Fixation of instalments for payment of amount under Section 50. [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.]

(1)The amount indicated in the final Assessment Roll minus the recoveries under Section 46 of the Act, shall be payable on and from the date of delivery of taking over possession of the surplus lands under Section 45-A of the Act.Explanation I. - For the purpose of this Sub-rule the date on which the surplus lands vested in Government under Section 45 of the Act immediately prior to the commencement of the Orissa Land Reforms (Second Amendment) Act, 1975 (Act 29 of 1976) shall be taken as the date of delivery or taking over possession of such lands.Explanation II. - In view of the provisions contained in Section 19 of the Orissa Land Reforms (Second Amendment) Act 1976 (44 of 1976) the surplus lands which are finally published in the statement referred to in Sub-section (3) of Section 44 during the period between 1st day of April 1976 and the 19th day of May of 1976 shall be deemed to have been vested in Government with effect from the date on which the statement of surplus lands becomes final under Section 44(3) of the Act.
(2)The amount shall be payable in cash in annual instalments not exceeding five in number in the manner indicated below and interest shall accrue on the unpaid balance of the amount at the rate of two and half percentum per annum up to the date of payment fixed by the Revenue Officer.Manner of payment of instalment amount -
(i) Amount upto and including rupees five thousand To be fully paid in one instalment
(ii) Amount above rupees five thousand The first instalment shall be rupees five thousand. The nextthree instalment will be payable in annual instalment notexceeding rupees three thousand each if any, shall be paid in thefifth and the last instalments;
Provided that Government may make full payment of the amount outstanding at any time before expiry of the period of five years specified above in one instalment.
(3)The Revenue Officer shall fix the instalments, the dates of payment as well as the interest due for each year.