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State of Odisha - Section

Section 167 in The Orissa Tenancy Act, 1913

167. Manner of sale.

- The property shall be sold by public auction, in one or more lots as the officer holding the sale may think advisable; and if the demand, with the costs of distraint and sale, is satisfied by the sale of a portion of the property, the distraint shall be immediately withdrawn with respect to the remainder.