Section 15 in The Orissa Land Reforms (Financial) Rules, 1975
15. [ Death of the person entitled to amount. - Subject to any rule or order issued by the competent authority in this behalf the following procedure shall regulate payment of amount in respect of the amount-payment-order-holder who is dead.
(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.(ii)The legal heir of the deceased amount-payment-order-holder shall apply as early as possible to the Revenue Officer concerned for payment of the unpaid instalments of the amount to him. On receipt of this application the Revenue Officer shall proceed to investigate into the claim of the legal heir. If the amount remaining payable together with the future instalments do not exceed [rupees ten thousand] only. The Revenue Officer may admit the claim for payment on his own authority after taking an indemnity bond in the manner indicated in Rule 10. If however, the said amount due for payment exceeds [rupees ten thousand] [Substituted by O.L.R. (Financial) Amendment Rules, 1992 published in Revenue Department Notification No. Re-1/22/92, 23 G 09/R, dated 4.5.1992.], the Revenue Officer shall insist on production of a [Succession Certificate] [For the words 'Legal heir Certificate' the words 'Succession Certificate' have been substituted by Orissa Land Reforms (Financial) (Amendment) Rules, 1980, Published in Revenue Department Notification No. 48636-Re-1-17/80-R-dated 5.7.1980 and in Extraordinary Orissa Gazette No. 1067 dated 18.8.1980.] from a competent Court of law on production of which payment may be made.][Form-A] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.][See Rule 6 (1)]Amount-payment-orderValid up to...................................................Signature or thumb impression of the amount-payment-order-holderOffice of The Revenue Officer.......................No..............Dated...............sanction is hereby accorded for payment of Rs..........(in figures and words) to Shri/Smt........being the amount under Section 47 (1)/47(2) of the Orissa Land Reforms Act, 1960 in respect of the ceiling surplus lands minus the recoveries under section 46 amounting to Rs................(in figures and words).
