Section 31 in The Orissa Public Demands Recovery Act, 1962
31. Disposal of proceeds of execution.
(1)Whenever assets are realised, by sale or otherwise in execution of a certificate, they shall be disposed off in the following manner, namely :(a)there shall be paid to the certificate-holder the costs incurred by him;(b)there shall, in the next place, be paid to the certificate-holder the amount due to him under the certificate in execution of which the assets were realised;(c)if there remains a balance after these sums have been paid, there shall be paid to the certificate-holder therefrom any other amount recoverable under the procedure provided by this Act which may be due to him upon the date upon which the assets were realised; and(d)the balance, if any, remaining after the payment of the amount, if any, referred to in Clause (c) shall be paid to the certificate-debtor.(2)If the certificate-debtor disputes any claim made by the certificate-holder to receive any amount referred to in Clause (c), the Certificate Officer shall determine the dispute.Obstruction of possession after sale
