Section 6A(1) in The Orissa Estates Abolition Rules, 1952
(1)For the settlement of fair and equitable rent on tanks and waste lands to be settled with him under Section 7 (d) the Intermediary shall file his claim in the form of an application in Form P furnishing therein a complete and accurate statement and description of the lands and tanks referred to in Sub-rule (1) of 5-A for determination of fair and equitable rent thereof.
