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 0] [Section 33] [Entire Act] State of Odisha - Subsection Section 33(b) in The Orissa Irrigation Act, 1959 (b)All charges recoverable under the Act remaining unpaid after the due date shall be recoverable with interest at 6 per cent per annum as arrears of land revenue.
