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State of Odisha - Section

Section 40 in The Orissa Public Demands Recovery Rules, 1963

40. Sale to be by auction.

- The property shall be sold by public auction in one or more lots, as the officer conducting the sale may consider advisable, and if the amount to be realised by sale is satisfied by the sale of a portion of the property, the sale shall be immediately stopped with respect to the remainder of the lots.