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[Cites 0, Cited by 0] [Section 12A(4)] [Section 12A] [Entire Act]

State of Odisha - Subsection

Section 12A(4)(c) in The Orissa Land Reforms (General) Rules, 1965

(c)The premium and land revenue so assessed in respect of cases under Sub-rule (3), may be paid in four equal quarterly instalments as specified by the authorised Officer and on default of payment by the last date of any quarter the balance amount shall be paid in one instalment within a period of one month from the last due date of payment, failing which the amount shall be recovered as arrears of land revenue under the Orissa Public Demands Recovery Act, 1962.