Section 11(4) in The Orissa Land Reforms (General) Rules, 1965
(4)[ (a) When a recorded sub-tenant or under-raiyat] [Inserted by Notification No.42688-Re-157/76-R-D.8.6.1976.] [or his successor-in-interest] [Substituted by Notification No.10100-Re-187/79-R-D.11.2.1980.] offers or tendered money on account of compensation and the person entitled to compensation refuses to receive it or refuses to grant a receipt for it, or(b)When the compensation is payable to co-sharers jointly and the recorded sub-tenant or under-raiyat [or his successor-in-interest] [Substituted by Notification No.10100-Re-187/79-R-D.11.2.1980.] is unable to obtain a joint receipt from the co-sharers for the money and no person has been authorised to receive the compensation on their behalf and grant receipt, or(c)[ When the recorded sub-tenant or under-raiyat [or his successor-in-interest] [Inserted vide O.G.E.No. 162, Notification No. 10100-Re-l-87/79-R, dated 11.2.1980.] entertains a bona fide doubt as to the right person or persons entitled to receive the compensation, the recorded sub-tenant or under raiyat or his successor-in-interest as the case may be, may apply to the Revenue Officer in writing before expiry of the period specified in Sub-section (7) of Section 4 of the Act for permission to deposit in the Court, the full amount or instalment amount of compensation payable to the person or persons entitled thereto and obtain orders therefor].
