Section 3B(3) in The Orissa Estates Abolition Act, 1951
(3)The application shall be verified and signed in the manner provided for the verification of a plaint and shall be accompanied by -(a)Such document, relating to the intermediary interests held by the Intermediary as are required under the Schedule :Provided that the Collector may dispense with the production of any document or any particulars.(b)a certificate from the Intermediary that he has not concealed or withheld any material information or particulars relating to his intermediary interests;(c)a declaration by such Intermediary that the documents filed by him are genuine and the information furnished by him in the application is true to the best of his knowledge and belief and that he had made no other application claiming compensation under this Act.
