Section 189(1)(c) in The Orissa Tenancy Act, 1913

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State of Odisha - Subsection

Section 189(1)(c) in The Orissa Tenancy Act, 1913

(c)if a distraint is not immediately withdrawn as required by any provision of this Chapter, the owner of the property may institute a suit before the Collector within three months from the date of the occurrence of the cause of action, to recover damages for any injury which he may have thereby sustained.

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State of Odisha - Subsection

Section 189(1)(c) in The Orissa Tenancy Act, 1913