Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163] [Entire Act] State of Odisha - Subsection Section 163(2) in Orissa Municipal Act, 1950 (2)When a warrant of distress is issued shall not be discharged before it is executed upon payment of the sum due together one-fourth of the cost referred to in Section 162.
