Section 8F in The Orissa Estates Abolition Rules, 1952
8F. [ Decision of the Tribunal to be intimated to the Collector and others. [Inserted by S.R.O. No. 330174-dated2.5.1974, See Orissa Gazette Extraordinary No. 624-dated 3.5.1974.]
- On receiving the Tribunals order as to whether an estate is a trust or not the Collector who made the reference to the Tribunal shall intimate the said order to the Intermediary concerned and also to the officer entrusted with the maintenance of record-of-rights under the Orissa Survey and Settlement Rules, 1962.]
