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 5(2)] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(2)(b) in The Orissa Prohibition of Alienation of Land Act, 1972 (b)any sale of land in execution of any decree, order or award as aforesaid for realisation of the arrear dues of any such Bank.