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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(3) in The Orissa Estates Abolition Act, 1951

(3)When there are two or more such creditors, the Claims Officer shall also settle the order in which each creditor is entitled to receive the amount due to him. In doing so, he shall be guided by the relevant provisions of the Transfer of Property Act, 1882 or of any other law which may govern transaction.