Section 24A in The Orissa Estates Abolition Rules, 1952
24A. [ Time-limit to receive compensation money Section 37 (3). [Inserted vide Revenue Department Notification No. 4720-EA-dated 19.2.1958 and Substituted by the Revenue Department Notification No. 14882-dated 13.5.1958 and 13477-R-dated 1.3.1965 see Orissa Gazette Extraordinary No. 250-A- dated 1.3.1965.]
(1)For the purposes of Clause (a) of Sub-Section (3-A) of Section 37, the notice shall be in Forms M and N.(2)The said notice shall be served on the person entitled to payment of compensation by registered post acknowledgment due or through a process-server.[Provided that where the ex-intermediary cannot be found inspite of diligent search, the notice may be served on him by affixing a copy of the notice to a conspicuous part of the house where the ex-intermediary is last known to have regided.](3)The notice in Form M, shall be issued as soon as may be after the final publication of the Compensation Assessment Roll and the notice in Form N shall be issued after the expiry of the period specified in Form N.(4)For the purpose of Sub-Section (3-B) of Section 37, the prescribed period shall be fifteen days].
