Section 637 in The Orissa Estates Abolition Rules, 1952
637. An intermediary not resident in India may draw his compensation in India through a duly authorised agent, who must produce a certificate by a Magistrate, a Notary, a Banker or a Minister of Religion on each occasion that the Intermediary was alive on the date up to which his compensation is claimed. The authorised agent of the compensation holder should be a citizen of India having sufficient property to give a security and that any agent or representative who is illiterate should not be recognised by Government even though he is authorised by the Intermediary.
