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[Cites 0, Cited by 0] [Section 453(4)] [Section 453] [Entire Act]

State of Odisha - Subsection

Section 453(4)(b) in Orissa Municipal Rules, 1953

(b)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal but if the period referred to in Clause (a) exceeds twenty months, interest may if the subscriber so desires be recovered in two equal monthly instalments. The method of recovery shall be that provided in Sub-rule (2). Payments shall be rounded to the nearest whole rupee (eight annas counting as the next higher rupee.)