Section 25A in The Orissa Estates Abolition Rules, 1952
25A. [ [Inserted vide Revenue Department Notification No. 948-R-EA-Dated 12.4.1957.]
Where the Compensation Officer deposits the amount of compensation payable in respect of an estate which is held by a limited owner or the holder of a life interest [* * *] with the Collector of the district, the Collector shall invest the said amount of compensation in such amount of long-term Government securities issued by the Reserve Bank of India as shall be redeemable is not less than thirty years or such further period as may be available and shall bear interest at not less than two and half per centum per annum. If no long-term security be available for purchase the Collector shall have power to deposit the said compensation in any short-term loan bearing interest at not less than two and half per centum per annum and then re-invest loan. The amount of compensation shall remain so deposited until it is ordered by the Collector to be made over to any person or persons becoming absolutely entitled thereto.]
