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State of Odisha - Section

Section 650 in The Orissa Estates Abolition Rules, 1952

650. Lamp sum payment of the outstanding balance of compensation money under the proviso to section 37 (3) of the Orissa Estates Abolition Act. - The payment of the outstanding balance of compensation under the Proviso to Sub-section (3) of Section 37 of the Orissa Estates Abolition Act can be made upon the authority issued by the Collector after obtaining prior sanction of Government only to and upon the receipt of the person legally entitled to receive it and not otherwise.

VI-Periodical Identification Of Intermediaries