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State of Odisha - Section

Section 10 in The Orissa Escheats Act, 1979

10. Prohibition of interlocutory orders.

- Notwithstanding anything contained in this Act or in any other law, when the Custodian has taken charge of any property, no Court shall, during the pendency of any suit or appeal, pass any interlocutory order affecting in any way the custody and management by the Custodian.