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[Cites 0, Cited by 0] [Section 85(3)] [Section 85] [Entire Act]

State of Odisha - Subsection

Section 85(3)(b) in The Orissa Tenancy Act, 1913

(b)after the receipt by the Collector of information under Sub-section (2) or on the termination of any suit, application or proceedings under this Act or any other law in the course of which the Collector has grounds for believing that the landlord is liable to a penalty under this Section: