Section 640 in The Orissa Estates Abolition Rules, 1952
640. When an Intermediary is a minor, or is for any other reason incapable of managing his own affairs, and has no regularly appointed manager or guardian, or when no such manager or guardian is nominated by the sanctioning authority, the Collector may on application by or on behalf of the Intermediary and subject to such conditions as he may impose, declare and suitable person to be the manager or guardian for the purpose of receiving, on-behalf of the Intermediary, the compensation due to him, and payments of compensation may be made to such manager or guardian in the same was as to the original holder; provided that sufficient proofs are forth coming at the time of each payment of the original bolder being alive and eligible, to receive the compensation for the period covered by the payments. Such declaration may, at any time be revoked or altered at -the discretion of the Collector.
