Section 161(1)(c) in The Orissa Tenancy Act, 1913

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State of Odisha - Subsection

Section 161(1)(c) in The Orissa Tenancy Act, 1913

(c)send to the Collector, for the purpose of being put up on his office, a proclamation fixing a day for the sale of the distrained property, which shall not be less than twenty days from the date of the application; and

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State of Odisha - Subsection

Section 161(1)(c) in The Orissa Tenancy Act, 1913