Section 26 in The Orissa Estates Abolition Rules, 1952
26. [ Restrictions and conditions subject to which interim compensation shall be made under (Section 38). [Substituted vide Revenue Department Notification No. 6943-R-EA-dated 25.9.1956.]
- Where under the provisions of Sub-Section (3) of Section 37, the first annual payment is not made within the period of one year from the date of vesting and where there is no dispute about the claim of the intermediary to receive the compensation, there shall be paid to the intermediary to receive the compensation, there shall be paid to the intermediary by the Collector interim Compensation in annual instalments each equal to one thirteth of the estimated amount of compensation payable after deducting the arrears of revenue, cess or any other Government dues recoverable as arrears of land revenue, if any, [The payment shall be made on his furnishing two personal sureties for the amount paid on each annual instalment and on execution of an Indemnity Bond in Form K of the Schedule]. Any amount or amounts so paid shall be deducted from and adjusted against the compensation payable under the Act. Any excess of wrong payment shall be recovered. [From the Intermediary or his legal representative] [Inserted vide Revenue Department Notification No. 32983-EA-R-dated 16.7.1962.] as if it is an arrear of land revenue].
