Section 15(i) in The Orissa Land Reforms (Financial) Rules, 1975
(i)On the death of the amount-payment-order-holder his/her copy of the amount payment-holder shall be returned by his/her family to the Revenue Officer concerned with a report stating the date of death of the deceased. The report of the death should also be sent to the Treasury Officer so that the disburser's copy of the amount payment-order may be returned immediately by the Treasury Officer to the Revenue Officer under intimation to the Accountant-General, Orissa. On receipt of intimation of death of the amount-payment-order-holder, the Revenue Officer shall at once make a note of the fact in the amount-payment-resister maintained, in his office.
