Section 31 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
31. Recovery of compensation under Sub-Section (1) of Section 27.
(1)Without prejudice to the rights to recover compensation through any other mode of recovery open to the person entitled, the statement issued under Sub-rule (3) of Rule 29 may, along with an application addressed to the Collector, be presented or sent by registered post for recovery of the amount as arrears of land revenue.(2)On the application being presented or received by him, the Collector shall send a copy thereof to the Certificate Officer for preliminary enquiry to ascertain if any part of compensation still remains to be paid to the proper person and submit the result of his enquiry for orders.(3)The Collector shall, after satisfying himself on the genuineness of the claim forward the case for realisation of the compensation due, if any, as arrears of land revenue by the Certificate Officer having jurisdiction.
