Section 4 in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
4. Filing of claims.
(1)Upon the extinguishment of rights under Section 3 any person interested, whose rights are so extinguished may within sixty days from the date of publication of the notification under the said section apply in the prescribed manner to the Claims Officer having jurisdiction for determination of the compensation, if any, payable in respect of such rights :Provided that no compensation shall be payable in respect of rights as were liable to be terminated without payment of compensation at any time by or on behalf of Government.(2)On receipt of an application under Sub-section (1) the Claims Officer shall after giving the parties concerned and the concerned Grama Panchayat an opportunity of being heard and after holding an enquiry in the prescribed manner determine the nature of the rights and the compensation, if any, payable in respect thereof in accordance with the provisions of Subsection (1) of Sections 23 and 24 of the Land Acquisition Act, 1894 (1 of 1894).(3)The compensation determined by the Claims Officer under Subsection (2) shall be paid by Government in the manner prescribed.(4)Government shall have the right to be impleaded as party to the proceedings before the Claims Officer.
