Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(2) in The Orissa Estates Abolition Act, 1951

(2)The amount of compensation so payable in terms of a Compensation Assessment roll as finally published shall be paid as hereinafter provided to the person or persons entitled there to according to the said roll and in case of death of person or persons so entitled before the compensation is received by him or them to his or their legal representatives.