Section 6 in The Orissa Estates Abolition Rules, 1952
6. [ Manner of filing of claims and enquiry thereof under Section 8-A (1) and (2). [Inserted by the Revenue Department Notification No. 5943EA-R-dated 25.9.1956.]
(1)For the settlement fair and equitable rent of the lands and buildings which are deemed to be settled with him under Section 6 or 7 the intermediary shall file his claim in the form of an application in Form H of the Schedule furnishing therein a complete and accurate statement and description of all such lands for determination of fair and equitable rent thereof.](2)Any person who is discharged from the condition of personal service under Sub-section (3) of Section 8, shall file his claim before the Collector for settlement of the lands in the form of an application Form I of the Schedule.(3)An application under Sub-rules (1) or (2) shall [(............... be verified in the manner prescribed for verification of a plaint under the Code of Civil Procedure, 1908 (v of 1908)] [Omitted by Revenue Department Notification No. 651 EA-R-dated 2-1 64. See Orissa Gazette, Extraordinary No. 7 dated 4.1.1964.], by the applicant or his, agent duly authorised in this behalf.
