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[Cites 0, Cited by 1] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(b) in The Orissa Estates Abolition Act, 1951

(b)Every maintenance-holder in an estate succession to which is governed by the law of Primogeniture, who is in receipt of a monetary allowance in lieu of maintenance, which is a charge on the estate or part there of vested in the State Government under Section 3 may within the period specified in Clause (a) notify in the prescribed manner to the Claims Officer in writing his claim for maintenance and the amount of allowance which he is entitled to receive therefore.