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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1)(iii) in The Orissa Development Authorities Act, 1982

(iii)where a plot is subject to a mortgage with possession or to a lease, the Valuation officer shall determine in what proportion the mortgage or lease on the one hand and the mortgagor or lessor on the other hand shall pay such contribution;