Section 614 in The Orissa Estates Abolition Rules, 1952
614. On receipt of application with the statement mentioned in Clause (b) of Rule 613 the Collector shall enter it in the Register of applications for Interim Compensation in Form No. O.T.C. 68 showing the date of receipt, date of vesting order of the estate and of final disposal of each such application.
The vesting orders of Government issued under Sub-Section (1) of Section 3 of the Act shall be allotted serial numbers separately for each district and the Interim Compensation Assessment Roll shall indicate number of vesting order, so called below each serial number separate numbers where necessary shall be assigned for each such share-holder whose name is shown in the Interim Compensation Assessment Roll. These numbers shall be quoted in all connected records to facilitate linking and prevent the risk of wrong payment.Similar procedure shall be followed where the Intermediary fails to apply and the Collector takes up the assessment of interim compensation suo motu.
