Section 38(3) in The Orissa Estates Abolition Act, 1951
(3)[ Where the first payment of perpetual annuity payable under the provisions of Clause (2) of Section 28 is not made within a period of one year from the date of vesting, the Collector shall, subject to such restrictions and conditions as to security, repayment or otherwise, as may be prescribed, make payment to the trustee-intermediary to an interim annuity equivalent to seventy-five per centum of the approximate amount of the perpetual annuity aforesaid to be calculated in the prescribed manner.] [Substituted vide President Act 3 of 1974, read with Orissa Act No. 13 of 1975, which was inserted vide Orissa Act No. 23 of 1957.]
