Section 19A in The Orissa Estates Abolition Act, 1951
19A. [ Intimation of the claims by the Claims Officer. [Inserted vide Orissa Act No. 28 of 1956.]
(1)As soon as a claim is notified to the Claims officer under Sub-section 18, of section the Claims Officer shall intimate the details of the claim to the Compensation Officer appointed under Section 23 in respect of the estate [or estates] on which the claim is notified.(2)Where the claim is [by a creditor in respect of more than one estate under Clause (a) or for maintenance under Clause (b)] [Inserted vide Orissa Act No. 3 of 1958.] of the Subsection the Compensation Officer on receipt of such information from the Claims Officer shall intimate to the Claims Officer the amount of net income computed by him under Section 27 in respect of the estate [or estates] [Inserted vide Orissa Act No. 3 of 1958.] relating to such claim :Provided that in respect of the claims already filed under Section 18 prior to the date of commencement of the Orissa Estates Abolition (Second Amendment) Act, 1956 (Orissa Act 28 of 1956) [or (Second Amendment Act 1957] [Inserted vide Orissa Act No. 3 of 1958.] (Orissa Act 3 of 1958), the Claims officer shall intimate the details of such claims to the Compensation Officer within a period of two months from the said date.]
