Section 9 in The Orissa Land Reforms (Financial) Rules, 1975
9. Production of life Certificate in case of payment through authorised agent.
- If the person concerned is unable to appear in consequence of illness or infirmity or being a female not accustomed to appear in public and desires payment through an authorised agent, he or she should produce at the time of payment of each instalment amount or the lump sum amount, as the case may be, a life certificate to be signed by an officer exercising the powers of a Magistrate under the Criminal Procedure Code or by a Registrar or Sub-Registrar appointed under the Indian Registration Act, 1908 or.by any pensioned officer who before retirement, exercised the powers of a Magistrate or by any Gazetted Officer or by a Police Officer not below the rank of a Sub-Inspector in charge of a Police Station or by a Post Master or a Department Sub-Post Master.] [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.]
