Section 8(a) in The Administration of Orissa States Orders, 1948
(a)The Chief.Administrator, shall as soon as possible, publish a notification in the Gazette in English and in vernacular calling upon all persons having pecuniary claims, whether immediately enforceable or not, against any of the Orissa States or the Rulers of any such State in his capacity as Ruler of that State, to notify the same in writing to an officer authorised in this behalf by the Commissioner within three months from the date of the notification.
