Section 8A(2) in The Orissa Estates Abolition Act, 1951
(2)Any person who is discharged from the conditions of personal service under Sub-Section (3) of Section 8 may file his claim in the prescribed manner before the Collector within six months from the date of vesting for settlement of the lands held under the terms and conditions of such service:[Provided that the Collector shall, as soon as may be after any such claim under Sub-Section (1) or Sub-Section (2) is filed, give public notice thereof by beat of drum in the appropriate locality and by placards posed at such conspicuous places as he deemed fit, inviting objections from persons interested:] [Inserted vide Orissa Act 13 of 1986, see, Orissa Gazette Extraordinary No. 575 dated 17.5.1986.][Provided further that in respect of estates which have vested in the Orissa Government prior to the date of commencement of the Orissa Estates Abolition (Second amendment) Act, 1957, (Orissa Act 3 of 1958), the claims mentioned in Sub-sections (1) and (2) shall be filed before the Collector within a period or (six months) from the said date :Provided also that the State Government may further extent the period, specified in the last preceding proviso up to a maximum period of one year for any sufficient cause in any case or class of cases] [Inserted vide Orissa Act 3 of 1958.] :[Provided also that claims on behalf of an Intermediary in respect of any estate which has vested in the State Government or after the 18th, date of March, 1974 but before the date of commencement of the Orissa Estate Abolition (Amendment) Act, 1974, may where such claim relates to a trust estate, be filed before the Collector within a period of six months from the date of commencement of the said Act :Provided also that any such claim as aforesaid which has been filed after the 18th day of September, 1974 and before the date of commencement of the said Act shall, for all purposes, be treated as a claim filed within the period of limitation] [Inserted vide Orissa Act No. 8 of 1975.] :[Provided also that where the Intermediary considers it necessary to file a claim, or as the case may be, a revised claim as a consequence of the amendment of this Act by the Orissa Estates Abolition (Amendment) Act, 1978, he shall file such claim or revised claim within one year from the commencement of the said Act] [Inserted vide Orissa Act No. 25 of 1978.].
