Section 613(a) in The Orissa Estates Abolition Rules, 1952
(a)The Collector by written order served in the manner provided in Rule 3 of the Orissa Estates Abolition Rules, 1952 (hereinafter referred to as "the Estates Abolition Rules") require the Intermediary to furnish by a specified date an application for interim compensation stating clearly the number and date of the vesting order under Sub-Section (1) of Section 3 of the Act by virtue of which the Estate passed to and became vested in Government or the case number as noted in the written order served by the Collector.
