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 25(3)] [Section 25] [Entire Act] State of Odisha - Subsection Section 25(3)(i) in The Orissa Public Demands Recovery Act, 1962 (i)a registered and notified encumbrance within the meaning of the said Chapter shall be so annulled except in the case mentioned therein ; and