Section 3A in The Orissa Estates Abolition Rules, 1952
3A. [ Mode of realisation of dues under Section 5(d) or (k) from the perpetual annuity. [Inserted by the Revenue Department Notification No. 18425-R-dated 28.4.1959.]
- In case where perpetual annuity is payable under Clause (2) of Section 28 any amount ordered under Clause (d) or (k) of Section 5 to be deducted from the compensation money shall, until realisation thereof, be realised by deducting from the perpetual annuity payable every year an amount not exceeding twenty-five per-centum of the said annuity.]
