Section 11(1) in The Orissa Land Reforms (General) Rules, 1965
(1)The payment envisaged under Sub-section (7) of Section 4 shall be made by the subtenant or under raiyat, [or his successor-in-interest] [Substituted by Notification No.10100-Re-187/79-R-D.11.2.1980.], as the case may be in person or through an authorised agent to the landlord or his authorised agent.
