Section 638(2) in The Orissa Estates Abolition Rules, 1952
(2)Where compensation in respect of one or more estates is Payable to several Intermediaries who are exempted from personal appearance and it is considered inconvenient for the authorised, agent to execute a separate bond in respect of each such Intermediary the Collector may allow such agent to execute a single consolidated bond for a group of such Intermediaries who are exempted from personal appearance irrespective of the amount of compensation involved in each case.
