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[Cites 0, Cited by 0] [Section 629(5)] [Section 629] [Entire Act]

State of Odisha - Subsection

Section 629(5)(c) in The Orissa Estates Abolition Rules, 1952

(c)If the Compensation amount is to be disbursed through the local Tahasildar or by money order-
(i)The Collector while issuing Payment Order in Form No. O.T.C. 75-B shall indicate separately the total compensation payable, the amount to be disbursed to the Intermediary through the local Tahasildar or by money order and the amount to be adjusted under Clauses (b), (d) and (k) of Section 5 of the Orissa Estates Abolition Act, 1951.
(ii)The procedure as laid down in items (ii) and (iii) of Sub-clause (a) above shall be observed for adjustment of State dues and effecting payment of compensation to the Intermediary through local Tahasildar or by money order.