Section 613 in The Orissa Estates Abolition Rules, 1952
613. The following procedure shall be followed for payment of interim compensation to the Intermediary under Sub-Section (2) of Section 38 of the Orissa Estates Abolition Act, 1951 (Orissa Act 1 of 1952) (hereinafter referred to as "the Act"), namely -
(a)The Collector by written order served in the manner provided in Rule 3 of the Orissa Estates Abolition Rules, 1952 (hereinafter referred to as "the Estates Abolition Rules") require the Intermediary to furnish by a specified date an application for interim compensation stating clearly the number and date of the vesting order under Sub-Section (1) of Section 3 of the Act by virtue of which the Estate passed to and became vested in Government or the case number as noted in the written order served by the Collector.(b)The application for interim compensation shall be in Form No. O.T.C. 65 and shall be accompanied by a Statement in Form No. O.T.C. 63 for calculation of net annual income.In case where the Intermediary fails to apply or furnish the statement in Form No. O.T.C. 63 for the Collector shall arrange to get the statement complied with reference to the records available in his office as well as in the Anchal Office.
