Section 616 in The Orissa Estates Abolition Rules, 1952
616. On determination of the Interim compensation in the manner prescribed in Rule 615 the Collector shall serve notice in the manner prescribed in Rule 3 of the Estates Abolition Rules on each share-holder entitled to receive interim compensation to furnish the following documents :-
(a)two personal sureties for the amount paid on each annual instalment in the Form No. O.T.C. 67 accompanied by a declaration in Forms O.T.C. 67-A from each of the persons whose personal sureties are furnished.(b)an indemnity bond in Form 'K' of the Schedule to the Orissa Estates Abolition Rules.(c)An application in Form No. O.T.C. 65 where such application has not been received.Provided that none of the documents mentioned in Clause (a) and (b) need be furnished by the Trustee Intermediary to receive interim annuity.
