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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2)(a) in The Orissa Money-lenders' Act, 1939

(a)falls to put the mortgagor or his successor-in-interest, as the case may be, in possession of the property as required by Sub-section (2) or Sub-section (3) of Section 17; or
(aa)[ in the case of a possessory mortgage within the meaning of Section 17 which is discharged prior to the completion of a period of seven years from the date of the mortgage, fails to put the mortgagor or his successor-in-interest, as the case may be, in possession of the mortgaged property within three months from the date of such discharge; or] [Inserted vide Orissa Act No. 7 of 1977.]