Section 18(2) in The Orissa Estates Abolition Act, 1951
(2)The Claims Officer shall be-(a)a District Judge, if the claim notified under Sub-section (1) exceeds ten thousand rupees(b)a subordinate Judge, if such claim does not exceed ten thousand rupees :[Provided that in a district where there is no Subordinate Judge, the Claims Officer may be a Munsif if such claim does not exceed four thousand rupees, and a District Judge if such claims exceeds four thousand rupees :Provided further that any proceedings pending before a District judge in pursuance of this sub-section prior to the date of commencement of the Orissa Estates Abolition (Amendment) Act, 1956 (Orissa Act 15 of 1956) shall, in relation to a claim to which the foregoing proviso applies, stand transferred to the Claims Officer if any appointed in accordance with the said proviso who shall proceed to hear such claim from the stage at which it stood transferred.] [Inserted vide Orissa Act No. 15 of 1956.]
