Section 13(3) in The Orissa Estates Abolition Rules, 1952
(3)(a)The Compensation Officer shall prepare the Compensation Assessment Roll in Form F for each estate, showing separately the amount of gross asset total liabilities, the net income, the compensation due on the entire estate as well as to each of the share-holders, if the estate is hold jointly by two or more share-holders the amount as may be determined by the Compensation Officer for payment to creditors and maintenance-holders it any from the compensation payable to each share-holder and the net amount of compensation payable to each such Intermediary.(b)If the Estate lies within the jurisdiction of more than one Compensation Officer, the Compensation Officer of the district on the revenue roll of which the estate is borne shall calculate the net income and prepare the Compensation Assessment Roll.(c)The amount to be recovered from the compensation payable to each Intermediary towards the value of the benefit enjoyed by each by alienating sairat interest as may be determined under Clause (k) of Section 5 of the Act and the amount to be recovered from each towards arrears of revenue and cess and all other dues of the State Government ordered to be recovered Under Clause (d) of Section 5 of the Act, any amount received by the Intermediary or other shareholders as interim compensation and the interest payable on [......] [Omitted vide Revenue Department Notification No. 10767-EA-R/9.4.1958.] the compensation payable to the Intermediary or other share-holders shall be entered in the said roll by the Compensation Officer before final payment.(d)The amount of interest payable shall be entered in the said Roll after a date is fixed for issue of payment order.
