Section 23 in Bihar and Orissa Public Demand Recovery Rules
23. Removal of attachment on satisfaction or cancellation of certificate.
- Where -(a)the amount, due, with costs and all charges and expenses resulting from the attachment of any property or incurred in order to a sale, are paid to the Certificate Officer, or(b)the certificate is cancelled,the attachment shall be deemed to be withdrawn, and, in the case of immovable property, the withdrawal shall, if the certificate-debtor so desires, be proclaimed at his expense, and a copy of the proclamation shall be affixed in the manner prescribed by Rule 26, sub-rule (1).Sale Generally
