Section 25(3) in The Orissa Land Reforms (General) Rules, 1965
(3)The payment of compensation or any instalment thereof may, at the option of the tenant, [or his successor-in-interest] [Inserted by Notification No. 10100-R-D.11.2.1980. Vide S.R.O. No. 216/80.] be made through postal money-order acknowledgement receipt shall be treated as a valid receipt in support of payment for all purposes.[(3-A)(a) When a tenant or his successor-in-interest or his authorised agent referred to in Sub-rule (1) offers or tenders money on account of compensation and the person entitled to it or his authorised agent refuses to receive it or refuses to grant a receipt for it; or(b)When the compensation payable to the co-sharers jointly and the tenant or his successor-in-interest or his authorised agent is unable to obtain a joint receipt from the co-sharers for the money and no person has been authorised to receive the compensation on their behalf and grant receipt; or(c)When the tenant or his successor-in-interest ; or his authorised agent entertains a bona fide doubt as to the right person or persons entitled to receive compensations;he may apply to the Revenue Officer in writing before expiry of the period specified in Sub-section (2) of Section 28 of the Act for permission to deposit in the Court the full or instalment amount of compensation payable to the person or persons entitled thereto and obtain orders therefore.(3-B) The procedures, prescribed in Sub-rule (5) to 12 of Rule 11 shall mutatis mutandis apply in respect of cases referred to in Sub-rule (3-A).] [Substituted vide Notification No. 3535-Re-12/67/13.7.1986.]
