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[Cites 0, Cited by 0] [Section 629(5)] [Section 629] [Entire Act]

State of Odisha - Subsection

Section 629(5)(ii) in The Orissa Estates Abolition Rules, 1952

(ii)When an order attaching the compensation or a portion thereof is received after payment order has been issued, but before full payment is made, the Collector shall cancel the payment order previously issued under intimation to the Treasury and the Intermediary concerned and follow the procedure laid down in the preceding Paragraph for satisfying the attachment.