Section 217(2)(a) in The Orissa Tenancy Act, 1913

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State of Odisha - Subsection

Section 217(2)(a) in The Orissa Tenancy Act, 1913

(a)in the case of a tenure or a holding of a raiyat holding at fixed rates or of a bazyaftidar, that the tenure or holding will first be put up to auction subject to the registered and notified encumbrances, and will be sold subject to those encumbrances if the sum bid is sufficient to liquidate the amount of the decree and costs, and that otherwise it will, if the decree holder so desires, be sold on a subsequent day of which due notice will be given, with power to annul all encumbrances; and

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State of Odisha - Subsection

Section 217(2)(a) in The Orissa Tenancy Act, 1913