Section 4(1) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
(1)Upon the extinguishment of rights under Section 3 any person interested, whose rights are so extinguished may within sixty days from the date of publication of the notification under the said section apply in the prescribed manner to the Claims Officer having jurisdiction for determination of the compensation, if any, payable in respect of such rights :Provided that no compensation shall be payable in respect of rights as were liable to be terminated without payment of compensation at any time by or on behalf of Government.
