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State of Odisha - Section

Section 24 in The Orissa Public Demands Recovery Act, 1962

24. Saving of suits to establish right to attached property.

- Where a claim or an objection is preferred, the party against whom an order is made may institute a suit in a Civil Court to establish the right which he claims to the property in dispute, but, subject to the result of such suit, if any, the order shall be conclusive.Sale