Section 20(4) in The Orissa Estates Abolition Act, 1951
(4)[ Where a claim under Clauses (a) of Sub-section (1) of Section 18 relates to two or more estates the Claims Officer, while determining the claim, shall apportion the claim, amount in respect of each estate in proportion to the net income thereof.] [Inserted vide Orissa Act No. 3 of 1958.]
