Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 181] [Entire Act] State of Odisha - Subsection Section 181(2) in The Orissa Tenancy Act, 1913 (2)If the demand or any part thereof is found to be due, the Collector shall make a decree for the amount in favour of the distrainer.
