Section 37(5) in The Orissa Estates Abolition Act, 1951
(5)If the estate in respect of which the compensation is payable is held by a limited owner or the holder of a life interest [* * *] [Omitted vide Orissa Act No. 3 of 1958.] the Compensation Officer shall keep the amount of compensation in deposit with the Collector of the District and the Collector shall direct the payment of the interest accruing on the amount of compensation to the limited owner of the holder of the life interest [* * *] [Omitted vide Orissa Act No. 3 of 1958.] during the life time. Such amount shall remain deposited with the Collector until the compensation money or portion thereof after making payments, if any, under the proviso to this Sub-section is made over to any person or persons becoming absolutely entitled thereto :Provided that nothing in this Sub-section shall be deemed to affect the right of any limited owner or the holder of a life interest [* * *] [Omitted vide Orissa Act No. 3 of 1958.] to apply to the District Judge for the payment of a part of the compensation money to defrary any expenses which may be necessary to meet any legal necessity :Provided further that an Intermediary may, by a deed reduced to writing, agree to receive compensation by way of reduction of rent to be fixed on the basis of adjustment of the payment of compensation payable to him on such terms and conditions as may be agreed to within the specified period of thirty years, on such land comprising the estate, or part of the estate, as may be, settled with him under the provisions of Section 7 of this Act.[Explanation - The expression "limited owner" shall not include the holder of an estate which is governed by the provision of the Madras Impartiable Estate Act of 1904 (Madras Act II of 1904), or of any other estate which is impartible under any law or custom or usage having the force of law.] [Inserted vide Orissa Act No. 15 of 1958.]
