Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(7) in The Orissa Land Reforms Act, 1960 (7)The compensation determined under Sub-section (6) shall be payable in the prescribed manner in five equal instalments on such dates as may be fixed by the Revenue Officer.
