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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2)(a) in The Orissa Estates Abolition Act, 1951

(a)he shall ascertain the amount of the principal originally advanced in each case, irrespective of the closing Of accounts, execution of fresh bonds or decree or order of a Court :