Section 7A in The Orissa Estates Abolition Rules, 1952
7A. [ [Inserted by the Revenue Department Notification No. 38989EA-R-dated 9.9.1950, See Orissa Gazette part IV No. 38-dated 19.9.1960.]
The rent realisable under Section 8-B of the Act shall bear interest at the usual rate from the date of final disposal of proceedings under Sections 6 or 7 or under Sub-section (3) of Section 8 of the Act.Provided that no such interest shall be> payable if the rent is paid within one year from the said date.][[7B. Manner of enquiry under Section B-A (4)] [Inserted by the Revenue Department Notification No 6943-EA-DT 25.9.1956.].- The enquiry to be conducted by the Collector under Sub-section (4) of Section 8-A shall be of a summary nature. The Collector shall issue notice to the parties to appear before him at a specified time and place with their witnesses and documents in support of their respective claims, In case any of the parties desires summons to be issued for the appearance of any witness or production of any document the Collector shall summon accordingly, provided that necessary process fees and expenses of witnesses are deposited within a reasonable time to be fixed by the Collector. The Collector, if he thinks fit, may depute an officer to make local enquiry and the report of the officer so deputed shall from part of the records of the case.]
