Section 8A(1) in The Orissa Estates Abolition Act, 1951
(1)The Intermediary shall file his claim in the prescribed manner for settlement of fair and equitable renting respect of lands and buildings which are deemed to be settled with him under Section 6 or 7 before the Collector within [six months] [Substituted vide Orissa Act No. 5 of 1963.] from the date of vesting.[(1-A) Any person who is discharged from the conditions of village service under Sub-Section (2) of Section 8 may file his claim before the Collector in the prescribed manner for settlement of the land held by him under the conditions of village service within six months from the date of commencement of the Orissa Estates Abolition (Amendment) Act, 13 of 1986.] [Inserted vide Orissa Act No. 23 of 1957.]
