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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Odisha - Subsection

Section 182(1) in The Orissa Tenancy Act, 1913

(1)If, in any suit to contest the demand of a distrainer, the demand or any portion thereof is adjudged to be due, and if a bond has not been executed under Section 163, the Collector shall send an order to the officer referred to in Section 160, Sub-section (1), authorising the sale of the distrained property.