Section 4A in The Orissa Estates Abolition Rules, 1952
4A. [ Manner of enquiry for the deductions from the compensation payable to an Intermediary of the value of benefit enjoyed by him by alienating sairat interests Section 5(k). [Inserted by Revenue Department Notification No. 6943 EA-R-dated 25.9.1956.]
- In order to determine the amount to be deducted from the compensation of an Intermediary under the first proviso to Clause (k) of Section 5, the Collector may call for any records either from the Intermediary or any other person as may be considered necessary for the purpose. If no records are available, the Collector may examine the Intermediary or any other person and verify the nature of enjoyment of any right under any contract referred to under the said clause an authorized agent to show cause why the amount proposed by him should not be deducted from the compensation payable to him and after bearing him or his authorised agent; as the case may be, shall finally determine the amount to be so deducted].
