Section 6A in The Orissa Estates Abolition Rules, 1952
6A. [ Manner of filing claims for settlement of waste lands and tanks under Section 7 (d). [Inserted by S. R.O. No. 330170,-dated 2-5-1974, See Orissa Extraordinary No; 624-dated 3.5.1974.]
(1)For the settlement of fair and equitable rent on tanks and waste lands to be settled with him under Section 7 (d) the Intermediary shall file his claim in the form of an application in Form P furnishing therein a complete and accurate statement and description of the lands and tanks referred to in Sub-rule (1) of 5-A for determination of fair and equitable rent thereof.(2)An application under Sub-rule (1) shall be verified in the manner prescribed for verification of a plaint under the Code of Civil Procedure, 1908 (V of 1908) by the applicant or his agent duly authorised in that behalf.]
