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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Odisha - Subsection

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

(b)serve a notice, in the prescribed form, on the person whose property has been distrained, requiring him either to pay the amount demanded or to institute a suit to contest the demand of the distrainer before the Collector within the period of fifteen days from the receipt of the notice;