Section 11 in The Orissa Land Reforms (Financial) Rules, 1975
11. Payment to the Minor.
- When the person entitled to [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] is a minor or is for any other reason incapable for managing his own affairs and has no legally appointed manager or guardian, the Revenue Officer concerned may, on application by or on behalf of such person and subject to such condition as he may impose, declare a suitable person to be the manager or guardian for the purpose of receiving, on his behalf the [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] due to him and shall then pay the amount to such manager or guardian in the same way as to an original payee:Provided that such declaration may at any time be revoked or altered at the discretion of the Collector, of the district :[Provided further that necessary life certificate as prescribed under rule 9 is furnished at the time of payment of each instalment amount or the lump sum amount, as the case may be.] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.]
