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State of Odisha - Section

Section 62 in The Orissa Motor Vehicles Taxation Act, 1975

62. Return of purchase money in certain cases - Where a sale of immovable property is set aside, any money paid or deposited by the purchaser on account of the purchase together with the penalty, if any, deposited for payment to the purchaser, and such interest as the Tax Recovery Officer may allow, shall be paid to the purchaser.