Section 625A(1) in The Orissa Estates Abolition Rules, 1952
(1)Where the Compensation is payable as perpetual annuity under Clause (2) of Section 28 of the Act, the Collector shall issue the Perpetual Annuity Payment Order to the person or persons as may be shown in the Compensation Assessment Roll as finally published under Section 33 of the Act after observing all the formalities required under these Rules, and for this purpose, all the forms prescribed for use for payment of compensation under Clause (1) of Section 28 of the Act shall be used with suitable alterations as may be necessary. The alterations so made in the forms shall be duly attested by the person making the entry. A copy of the order shall be endorsed to the Commissioner of Endowments for his information where the order relates to a Hindu Religious Institution of public nature. In case of change of Trustee, the Endowment Commissioner should Promptly report the fact to the Collector and the Treasury Officer concerned as prescribed in Sub-rule (2) below.
