Section 615(e) in The Orissa Estates Abolition Rules, 1952
(e)the Collector shall withhold the payment of such interim compensation-(i)where there is a dispute about the interest of such Intermediary in an estate or part of an estate or in respect of the right of such Intermediary to receive compensation until such time as the dispute is decided upon by a competent authority; and(ii)where attachment order has been served on the State Government by a competent Court or authority attaching such compensation.
