Section 653(ii) in The Orissa Estates Abolition Rules, 1952
(ii)The legal representative successor of the deceased should apply as early as possible to the Collector of the district for payment of the arrears dues as well as subsequent instalment of the annuity. On receipt of this application the Collector should proceed to investigate the claims of the representative. If the arrears of compensation payable, together with future instalments due, do not exceed Rs. 1000/- the Collector may admit the claim for payment on his own authority after taking an indemnity bond from time. If, however the sum total of the arrears and subsequent instalments due exceeds Rs. 1,000/- (one thousand rupees) the Collector should insist an the production of a successful certificate by the legal representatives.
