Section 7(1) in The Orissa Land Reforms (Financial) Rules, 1975
(1)When the person entitled to [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] appears to receive the annuity for the first time, his specimen signature [or] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] thumb impression, if he cannot sign his name, shall be taken and be preserve to serve as a guide in making future payments.
