Section 31(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(1)Without prejudice to the rights to recover compensation through any other mode of recovery open to the person entitled, the statement issued under Sub-rule (3) of Rule 29 may, along with an application addressed to the Collector, be presented or sent by registered post for recovery of the amount as arrears of land revenue.
