Section 20A in The Orissa Estates Abolition Act, 1951
20A. [ Claims Officer to communicate award.] [Inserted vide Orissa Act No. 28 of 1956.]
(1)After determining the claim of the creditor or a maintenance-holder under Section 20 the Claims Officer shall communicate his award to the Compensation Officer concerned.(2)[ In the case of awards made prior to the commencement of the Orissa Estates Abolition (Second Amendment) Act, 1957, the Claims Officer shall revise such awards as are referred to him by that Compensation Officer and shall apportion the claim as provided in Sub-section (4) of Section 20.] [Inserted vide Orissa Act No. 3 of 1958.]
