Section 8 in The Orissa Seaward Artillery Practice Rules, 1967
8.
Any person claiming compensation under Section 5 shall within one month from the date on which the claim arises appear in person or by agent before the Revenue Officer deputed by the Collector under Sub-section (1) of Section 6 and state the nature of the claim, the amount of compensation he demands and his title thereto and such statement shall be made in or reduced to writing and signed by the claimant or his agent, as the case may be.
