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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Odisha - Subsection

Section 311(2) in Orissa Municipal Act, 1950

(2)If such, fees, together with the expenses occasioned by such seizure and detention, remains unpaid for twelve hours, the person duly authorised, as aforesaid shall forthwith send the carriage, animal or other property seized, as aforesaid, to the Executive Officer or such officer, as he may have authorised to receive and sell distrained property.