Section 4(2) in The Orissa Estates Abolition Act, 1951
(2)If the State Government decide to consider any of the aforesaid proposals, the Intermediaries with respect to such proposals may, by written agreement, surrender in return for compensation in the form of such perpetual annuity and on such terms and conditions as may be fixed in the said agreement and there upon all the consequences enumerated in Section 5 shall ensue immediately:Provided that the said perpetual annuity shall not exceed a sum equivalent to three and a half per centum of the amount of compensation which in the opinion of the Board of Revenue would be payable under Section 28.]
