Section 10 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
10. Determination of question if the abolition amounts to acquisition.
(1)If any person is aggrieved by the provisions of this Act on the ground that it provides for the acquisition of property by the State, such person may apply to the Collector for the determination of the question and compensation, if any, within a period of three months from the appointed date.(2)The Collector shall after holding an inquiry and giving all parties interested an opportunity of being heard, determine the right to and the amount of such compensation, if any, as may be payable so far as may be in accordance with the provisions of Sub-section (1) of Section 23 and Section 24 of the Land Acquisition Act, 1894 (I of 1894) :Provided that in determining the compensation the Collector shall take into account the value of the interest acquired by such person as a result of the settlement, if any, in accordance with the provisions of Sections 5, 6 and 7.(3)Any amount paid as compensation in respect of any land settled under Sections 5, 6 and 7 with any person other than the holder of the Village Office shall be realised by the State Government from such person and all such amounts shall be recoverable as arrears of land revenue.(4)Any person aggrieved by the decision of the Collector under Sub-section (2) may within thirty days of such decision prefer an appeal to the Board of Revenue and the decision of the Board on such appeal shall, subject to the provisions of Sub-section (3) of Section 13, be final.
