Section 18(1) in The Orissa Estates Abolition Act, 1951
(1)(a)Every creditor whose debt is secured by the mortgage of, or is a charge on any estate [or estates] [Inserted vide Orissa Act No. 3 of 1958.] or part thereof vested in the State Government under Section 3, [or Section 3-A] [Inserted vide Orissa Act No. 15 of 1956.] may, within six months from the date of such vesting or from the date on which such creditor is dispossessed under the provisions of clause (b) of Section 5 or within three months from the date of appointment of the claims Officers, whichever date is later, notify in the prescribed manner his claim in writing to a claims officer to be appointed by the State Government for the purpose of determining the amount of debt legally and justly payable to each such Creditor in respect of his claim.(b)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 there of vested in the State Government under Section 3 may within the period specified in Clause (a) notify in the prescribed manner to the Claims Officer in writing his claim for maintenance and the amount of allowance which he is entitled to receive therefore.Explanation I - For the purpose of this section, a usufructuary mortgage or a lease executed in lieu of advances made, or a dower debt of a widow in lieu of which she is in possession of an estate shall be deemed to be a debt secured by mortgage.Explanation II - Different Claims Officers may be appointed for different areas.
