Section 27(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)Where a land-owner, from whom compensation is recoverable under this Act, fails to pay the same within six months from the date of intimation under sub-section (2) of section 24, the person entitled to receive the same may, in addition to any other mode of recovery open to him, apply to the Collector within six months from the expiry of the aforesaid period to recover on his behalf, the amount due as if it were a public demand payable to the Sate Government.
