Section 11(1) in The Orissa Estates Abolition Rules, 1952
(1)on receipt of the statement of claims, the Claims officer shall serve a notice on the intermediary of the estate together with a copy of the statement of claims filed by the creditor or maintenance-holder under Rule 10 and shall call upon the Intermediary to file a written statement within fifteen days of the service of the notice or such further times as the Claims Officer may allow. if the claim of the creditor or maintenance-holder is admitted by the intermediary, the Claims Officer shall determine, in case of a creditor, the principal and the interest in the manner provided in Sub-section (2) of Section 20 and in case of a maintenance-holder shall determine (4) of Section 20.
