Section 18(3) in The Orissa Estates Abolition Act, 1951
(3)[ Where the claim of a creditor is in respect of more than one estate situate within the jurisdiction of different Claims Officers, the claim shall be notified by him to any one of such Claims Officers :Provided that claims of a creditor in respect of more than one estate situate within the jurisdiction of different Claims Officers which are pending on the date of commencement of the Orissa Estates Abolition (Second Amendment) Act, 1957 (Orissa Act 3 of 1958, shall on application by the creditor stand transferred to any one of such Claims Officer at the option of the creditor. An application in this behalf shall be filed before the matter is intended to be transferred.] [Inserted vide Orissa Act No. 3 of 1958.]
