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State of Odisha - Section

Section 32 in The Orissa Public Demands Recovery Rules, 1963

32. Date from which the attachment shall take effect.

- Where any immovable property is attached, the attachment shall relate back to and take effect from the date on which the notice under Section 6 of the Act or the notice of attachment under Rule 29 was served on the certificate-debtor, whichever is earlier.D. Sale generally