Section 8B in The Orissa Estates Abolition Rules, 1952
8B. [ Manner of filing of claims for references to Tribunal under Section 8-A (5). [Inserted by S. R. O. No. 330170-dated 2.5.1974, See Orissa Gazette Extraordinary No. 624-dated 3.5.1974.]
- An application by an intermediary under Section 8-A claiming that estate held by him/her is a trust estate, shall be filled in Form L of the Schedule and shall be verified in the manner prescribed for verification of a plaint under the Code of Civil Procedure, 1908 (V of 1908) by the applicant or his agent duly authorised in that behalf. The application shall be accompanied by three copies thereof and shall be presented to the Collector having jurisdiction either in person or through an authorised agent or sent by registered post with acknowledgment due.(2)The Collector of the district while making a reference under Section 8-A(5) shall also send three copies of the application to the Tribunal.]
