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State of Odisha - Section

Section 53 in The Orissa Motor Vehicles Taxation Act, 1975

53. Time of sale - No sale of immovable property under this Schedule shall, without the consent in writing of the defaulter, take place until after the expiration of at least thirty days calculated from the date which a copy of the proclamation of the sale has been affixed of the property or in the office of the Tax Recovery Officer, whichever is later.