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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in The Orissa Land Reforms Act, 1960

(4)The premium determined under Sub-section (3) shall be payable in five equal annual instalments on such. dates as may be fixed by the Revenue Officer and the amount of premium or any portion thereof remaining unpaid shall be recoverable as arrears of land revenue.