Section 37(6) in The Orissa Estates Abolition Act, 1951
(6)[ The amount of compensation to which a creditor or a maintenance-holder shall be entitled under Clause (3) or (4) of Section 28 shall carry interest at two and a half per centum per annum on and from the date his claim is determined by the Claims Officer under Section 20 and shall be paid on and from the date of vesting of the estate in thirty annual equated instalments:Provided that no interest shall be paid on that part of the claim which represents interest referred to in Clause (f) of Sub-Section (2) of Section 20:Provided further that it shall be competent for the State Government to make full payment of the compensation payable to creditors or maintenance holders outstanding at any period prior to the completion of the period of thirty years specified above.] [Inserted vide Orissa Act No. 28 of 1956.][Savings - Any matter in dispute pending before a Tribunal under Sub-Section (4) of Section 37 prior to the coming into force of the Orissa Estates Abolition (Second Amendment) Act, 1958, (Orissa Act 3 of 1958), shall stand transferred to the Court which referred the same to the said Tribunal and the Court shall thereupon proceed with the same according to law.] [Transitory provision of Orissa Act No. 3 of 1958.]
