Section 11(4)(c) in The Orissa Land Reforms (General) Rules, 1965

[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(4)(c) in The Orissa Land Reforms (General) Rules, 1965

(c)[ When the recorded sub-tenant or under-raiyat [or his successor-in-interest] [Inserted vide O.G.E.No. 162, Notification No. 10100-Re-l-87/79-R, dated 11.2.1980.] entertains a bona fide doubt as to the right person or persons entitled to receive the compensation, the recorded sub-tenant or under raiyat or his successor-in-interest as the case may be, may apply to the Revenue Officer in writing before expiry of the period specified in Sub-section (7) of Section 4 of the Act for permission to deposit in the Court, the full amount or instalment amount of compensation payable to the person or persons entitled thereto and obtain orders therefor].

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State of Odisha - Subsection

Section 11(4)(c) in The Orissa Land Reforms (General) Rules, 1965