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State of Odisha - Section

Section 622 in The Orissa Estates Abolition Rules, 1952

622. In this Chapter, except where it is expressly otherwise provided or the context otherwise requires -

The payments to Intermediaries under Sections 4, 37 and 38 of the Orissa Estates Abolition Act, 1951 are determined in accordance with the provisions of Section 28 of the said Act.