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[Cites 0, Cited by 0] [Section 223(1)] [Section 223] [Entire Act]

State of Odisha - Subsection

Section 223(1)(b) in The Orissa Tenancy Act, 1913

(b)there shall, in the next place, be paid to the decree-holder the amount due to him under the decree in execution of which the sale was made;