Section 3C in The Orissa Estates Abolition Act, 1951
3C. Application by Intermediaries whose estates vested under Section 3.
- An Intermediary in relation to an estate vested in the Government in pursuance of a notification under Section 3, whether or not has name is included in the list of names of the Intermediaries published in the said notification, shall, within a period of three months from the date of commencement of the Orissa Estates Abolition (Amendment) Act, 1956 or from the date of the said notification, whichever is later, apply to the Collector in the Form set out in the Schedule hereto annexed and the provisions of Sub-sections (3), (4), (5) and (6) or Section 3-B shall apply to every such intermediary.]
