Section 4(2) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
(2)On receipt of an application under Sub-section (1) the Claims Officer shall after giving the parties concerned and the concerned Grama Panchayat an opportunity of being heard and after holding an enquiry in the prescribed manner determine the nature of the rights and the compensation, if any, payable in respect thereof in accordance with the provisions of Subsection (1) of Sections 23 and 24 of the Land Acquisition Act, 1894 (1 of 1894).
