Section 25(1) in The Orissa Land Reforms (General) Rules, 1965
(1)The compensation for the non-resumable lands shall be paid in person or through and authorised agent by the tenant [or his successor-in-interest] [Inserted by Notification No. 10100-R-D.11.2.1980. Vide S.R.O. No. 216/80.] to the landlord or his authorised agent.
