Section 37(3) in The Orissa Estates Abolition Act, 1951
(3)The amount of compensation to which an Intermediary shall be entitled under Sub-Section (1) shall carry interest at two and a half per centum per annum and the compensation together with the interest shall be payable on and from the date of vesting in thirty annual equated instalments :Provided that it shall be competent for the State Government to make full payment of the compensation outstanding at any period prior to this completion of the period of thirty years specified above :[* * *] [Omitted vide Orissa Act No. 18 of 1964.][(3-A)(a) As soon as may be after the final publication of the Compensation Assessment roil the Compensation Officer shall in respect of every person entitled to payment according to the said roll issue notice in the prescribed from and manner calling upon such person to take steps for receiving payment.(b)Not withstanding the issue of such notice, nothing in clause (a) shall be deemed to authorise payment contrary to the directions contained in any judgement, decree or order of a Court or other authority.(3-B) The amount of compensation covered by a notice under Sub-Section (3-A) which has been with held from payment in pursuance of any judgement, decree or order of a Court of other authority, or which for any reason whatsoever remains unpaid, shall, as soon as may be after the date of expiry for the prescribed period commencing next after the due date or dates of payment specified in such notice, be deposited as revenue deposit.(3-C) Notwithstanding anything to the contrary in Sub-Section (3) the amount to be deposited under Sub-Section (3-A) shall not carry any interest from the date of expiry of the period prescribed under the said sub-section.] [Inserted vide Orissa Act No. 18 of 1964.]
