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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1) in The Orissa Money-lenders' Act, 1939

(1)Notwithstanding anything to the contrary contained in any law or anything having the force of law or in any contract, any possessory mortgage which is executed either before or after the commencement of this Act shall, unless discharged previously, stand discharged after the expiration of a period of seven years from the date of the Mortgage.