Section 3B(6) in The Orissa Estates Abolition Act, 1951
(6)Where an Intermediary has intermediary interests in more than one district of the State, he shall, with his application to the Collector of the district in which he ordinarily resides, furnish particulars and documents in respect of his intermediary interests in other parts of the State and shall State in his application to the Collectors of all other districts in which his intermediary interests lie that particular and documents have been so furnished.
