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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(4) in The Orissa Town Planning and Improvement Trust Act, 1956

(4)At any time after an agreement has been executed in pursuance of Sub-section (1), any person may pay off the charge created thereby, with interest at five per centum per annum up to the date of such payment.