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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Odisha - Subsection

Section 13A(1)(c) in The Orissa Land Reforms (General) Rules, 1965

(c)When the raiyat or the tenant entertains bona fide doubt as to the right person or persons entitled to receive the compensation, the raiyat or the tenant may apply to the Revenue Officer in writing for permission to deposit in the Court, the full amount of the compensation payable to the person or persons entitled thereto and obtain orders therefor.