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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(3) in The Orissa Tenancy Act, 1913

(3)Where a Collector makes an order under this Section, he may, by order, prohibit the removal of the produce until the appraisement or division has been effected; but an order made by the Collector under this Sub-section shall not prevent the execution of any order passed by the Court for the distraint of the tenant's crops.