Section 15(ii) in The Orissa Land Reforms (Financial) Rules, 1975
(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.]
