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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Odisha - Subsection

Section 260(3) in The Orissa Municipal Corporation Act, 2003

(3)Any person may pay the amount due at any time before the completion of the sale, whereupon the sale shall be abandoned and such person may recover such amount by a suit in a Court of competent jurisdiction from any person beneficially interested in such land or building.