Section 15 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
15. Release of distrained property on payment of the amount due by the agriculturist or by any person claiming interest in the property.
- Where prior to the date fixed for sale the agriculturist or his heir or legal representative or any person acting on his behalf or any person claiming an interest in the property distrained pays the full amount due, including interest, and other expenses incurred in the distraint and sale of the property charged, the distrainer shall not proceed with the sale and shall release the property forthwith.
