Section 18(4) in The Orissa Estates Abolition Act, 1951
(4)[ Every claim of the nature referred to in Sub-section (1) which is not duly notified to the Claims Officer within the time and in the manner mentioned in the said sub-section shall be barred :Provided that, when the Claims Officer is satisfied that the claimant was prevented by any sufficient cause from complying with the provisions of the said sub-section he may admit his claim within a further period of two months from the expiration of the said period of six months or three months as the case may be.] [Renumbered vide Orissa Act No. 3 of 1958.]
