Section 17A in The Orissa Money-lenders' Act, 1939
17A. [ Power of certain officers to enforce delivery of possession of property. [Inserted vide Orissa Act No. 18 of 1986.]
(1)Where the mortgagee fails to deliver possession of the mortgaged property to the mortgagor or his successor-in-interest as required under Sub-section (2) of Section 17 and the mortgagor is opposed or impeded in taking possession of the property the mortgagor may make an application to the Sub-Divisional Officer or the Tahasildar having jurisdiction over the area in which the property is situated, to enforce delivery of possession of such property.(2)On receipt of an application under Sub-Section (1), the Sub-Divisional Officer or, as the case may be, the Tahasildar shall take or cause to be taken such steps or use or cause to be used such force as may reasonably be necessary, for securing the delivery of possession of the property to the mortgagor.]Chapter-IV
