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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3)(c) in The Orissa Estates Abolition Rules, 1952

(c)The amount to be recovered from the compensation payable to each Intermediary towards the value of the benefit enjoyed by each by alienating sairat interest as may be determined under Clause (k) of Section 5 of the Act and the amount to be recovered from each towards arrears of revenue and cess and all other dues of the State Government ordered to be recovered Under Clause (d) of Section 5 of the Act, any amount received by the Intermediary or other shareholders as interim compensation and the interest payable on [......] [Omitted vide Revenue Department Notification No. 10767-EA-R/9.4.1958.] the compensation payable to the Intermediary or other share-holders shall be entered in the said roll by the Compensation Officer before final payment.