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[Cites 0, Cited by 0] [Section 56(8)] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(8)(b) in The Orissa Chit Funds Rules, 1985

(b)Where the property is in the possession of some person on behalf of a defaulter the delivery thereof shall be made by giving notice to the person in possession directing him to give actual peaceful possession to the judgement creditor and prohibiting him from delivering possession of the property to any other person.