Section 56(7) in The Orissa Chit Funds Rules, 1985
(7)If the property is transferred to the judgement creditor in partial satisfaction of the amount due to him from the defaulter, the Court or the Collector or the Registrar, as the case may be, shall, on the production by the judgement creditor of a certificate signed by the Registrar, recover the balance due in the manner laid down in Section 71.
