Section 31(1) in The Orissa Estates Abolition Act, 1951
(1)After the amount of compensation to be paid in respect of an estate which has vested in the State under the provisions of this act has been determined in accordance with the provisions of Section 28 and 30 the Compensation Officer shall ascertain by such enquiry as he deems fit the shares possessed by each share-holder in the estate and apportion the compensation among the co-sharers in proportion to their shares. He shall then cause a draft of the Assessment Roll to be published in the prescribed manner and for the prescribed period which shall not be less than thirty days and shall send by registered post with acknowledgement due [or otherwise to his satisfaction] [Inserted vide Orissa Act No. 3 of 1958.] a copy of such draft to the Intermediary whose name appears in such draft Compensation Assessment Roll or in case of his death, to his legal representative. The Compensation Officer shall receive and consider any objection which may be made to any entry in such draft compensation. Assessment Roll or to any omission therefrom during the period of publication and shall dispose of such objections according to such rules as the State Government may make in this behalf.[(1-a) Nothing in Sub-section (1) shall be deemed to require the Compensation Officer to make the apportionment where it is not reasonable practically for him to do so due to the default on the part of all or any of the share-holders to appear before him.] [Inserted vide Orissa Act No. 16 of 1962.]
