Section 23 in The Orissa Estates Abolition Act, 1951
23. Appointment of Compensation Officer.
- As soon as possible after the publication of notification under Sub-section (1) of Section 3, [or Sub-section (1) of Section 3-A] [Inserted vide Orissa Act No. 15 of 1956.] the State Government shall appoint on or more officers to be designated as Compensation Officers who shall prepare in the prescribed form and in the prescribed manner a Compensation Assessment-roll containing the gross asset and net income of each estate and the compensation to be paid in accordance with the provisions of this Act in respect of such estate together with such other particulars as may be prescribed.
