50. [ Payment of amount. [Substituted vide Orissa Act No. 29 of 1976.]
- The amount [* * *] determined in accordance with the foregoing provisions shall be payable on and from the date of delivery of or taking over possession of the surplus lands in such mode as may be prescribed and interest shall accrue on the unpaid balance of the [amount] [Substituted vide Orissa Act No. 30 of 1976.] at the rate of two and half per centum per annum.]
