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State of Odisha - Section

Section 23 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976

23. Time within which the Bank has to dispose of the property under Section 11 of the Act.

- Any land or interest therein acquired by a Bank under Section 11 of the Act shall be disposed of by it within three years from the date of such acquisition or such further period as the State Government may allow.