Section 53(3) in Bihar and Orissa Public Demands Recovery Act, 1914
(3)[ The Certificate Officer may cancel any certificate under which only an amount not exceeding [Rs. 25.00 (Rs. twenty five)] [Inserted by Bihar Public Demands Recovery (Amendment) Act, 1974 (7 of 1974).] on account of interest, cost and charges mentioned in Section 17 remains to be recoverable in a certificate proceeding if -(i)the certificate-debtor has paid the entire amount mentioned in the certificate, as filed in the office of Certificate Officer under Section 4 or Section 6, without contest before or after the issue of notice under Section 7 of this Act;(ii)the certificate-debtor is not traceable.]
