Section 623 in The Orissa Estates Abolition Rules, 1952
623. Compensation is payable from the District Treasury or any of the Sub- Treasuries thereunder of the district in which estate vested in Government is situated If, however, the estate is situated under more than one District Treasury the compensation will be payable from the District Treasury or any of the Sub-Treasuries thereunder of the district on the Revenue Rolls of which the estate is borne and in case it is borne on the Revenue Rolls of a district not within the State of Orissa, then from the District Treasury or any of the Sub-Treasuries thereunder of the district in Orissa in which the estate or a portion of it is situated. In case of doubt the Orissa in which the estate or a portion of it is situated. In case of doubt the Board of Revenue will decide the Treasury from which payment will be made.
