Section 9A in The Orissa Estates Abolition Rules, 1952
9A. [ Manner of filing claims and references under section 13-D. [Inserted by Revenue Department Notification No. 2785-EA-R dated 26.4.1963.]
(1)An application by the Trustee in respect of a trust estate under Section 13-D shall be in Form L and shall be verified in the manner prescribed for verification of a plaint under the Code of Civil Procedure 1908 (V of 1908) by the applicant Or his agent duly authorised in that behalf.(2)The application shall be accompanied by three copies thereof and shall be presented to the Tribunal having jurisdiction either in person or through his authorised agent or sent by registered post with acknowledgement due.(3)The Collector of the district while making a reference under the said section shall also send three copies thereof to the Tribunal.
