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[Cites 0, Cited by 0] [Section 223(1)] [Section 223] [Entire Act]

State of Odisha - Subsection

Section 223(1)(d) in The Orissa Tenancy Act, 1913

(d)the balance (if any) remaining after the payment of the rent mentioned in Clause (c) shall, upon the expiration of two months from the confirmation of the sale, be paid to the judgement debtor upon his application: