Section 18 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
18. Application of Sections 49, 50 and Order XXII of the Code of Civil Procedure, 1908.
- If, during the period for which the same prepared under Section 14 is in force, the debtor or the creditor dies, the provisions contained in Sections. 49 and 50 and Order XXII of the Code of Civil Procedure, 1908 (5 of 1908) shall, as far as may be, apply.
