Section 6(1) in The Orissa Estates Abolition Rules, 1952
(1)For the settlement fair and equitable rent of the lands and buildings which are deemed to be settled with him under Section 6 or 7 the intermediary shall file his claim in the form of an application in Form H of the Schedule furnishing therein a complete and accurate statement and description of all such lands for determination of fair and equitable rent thereof.]
