Section 11(3) in The Orissa Land Reforms (General) Rules, 1965
(3)The payment may at the option of the sub-tenant or under-raiyat [or his successor-in-interest] [Substituted by Notification No.10100-Re-187/79-R-D.11.2.1980.] as the case may be, be made through Postal Money Order at his cost and in such an event, the Money-Order acknowledgement receipt shall be treated as the receipt for payment.
