Section 10(1) in The Orissa Estates Abolition Rules, 1952
(1)Every creditor, whose debt is secured by the mortgage of or is a charge on, any estate or part thereof vested in the State Government under Section 3 and every maintenance holder in an estate, succession to which is governed by the law of primogeniture, who is in receipt of a monetary allowance in lieu of maintenance, which is a charge on the estate or part thereof vested in the State Government under the said section may within six months of the date of such vesting or from the date on which such creditor is dispossessed under the provisions of Clause (h) of Section 5 or within three months from the date of appointment of the Claims Officer, whichever date is later, notify his claim by filing a petition in writing before the Claims Officer giving the following particulars of his claim, namely :(i)Name and address of the creditor or maintenance-holder;(ii)name and address of the Intermediary;(iii)amount of principal advanced or amount of allowance which the maintenance-holder is entitled to receive;(iv)number of tauzi and khewat, number of the estate or any other particulars to identify the estate mortgaged or charged (if a part of an estate is mortgaged or charged, the share mortgaged or charged shall be stated here) or number of tauzi and khewat, number of the estate or any other particulars to identify the estate on which the maintenance allowance is charged;(v)a certified or true copy of the documents forming the basis of the claim;(vi)the amount of interest on the total of the profits form the mortgaged property already realised by the creditor; and(vii)any other particulars which may be necessary for the determination of the claim of the creditor or maintenance-holder.
