Section 8C in The Orissa Estates Abolition Act, 1951
8C. [ Application of [Sections 6, 7, 7-A, 8-A & 8-B] [Inserted vide Orissa Act No. 2 of 1961.] to Darmilla Inams.
- The provisions of [Sections 6, 7, 7-A, 8-A, 8-B] [Substituted vide Orissa Act No. 13 of 1975.] shall apply in respect of an Inamdar of Minor Darmilla Inam which has vested along with the present estate as if such Inam were an estate vested separately :Provided that where such vesting has taken place prior to the date of coming in to force of the Orissa Estates Abolition (Amendment) Act, 1960, the claims mentioned in Sub-Section (1) of Section 8-A shall be filed before the Collector not later than the date of expiry of a period of three months from the said date.Explanation - "Minor Darmilla" means a grant locally known as such of a post settlement Minor Inam in the districts of Ganjam and Koraput.]
