Section 8(1) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(1)If any person is aggrieved by the provisions of this Act on the ground that it provides for the acquisition of property by the State, such person may apply within a period of three months from the appointed date to the Collector for the determination of the question and the compensation, if any, payable in respect thereof.
