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[Cites 0, Cited by 1] [Section 223(1)] [Section 223] [Entire Act]

State of Odisha - Subsection

Section 223(1)(c) in The Orissa Tenancy Act, 1913

(c)if there remains a balance after these sums have been paid, there shall be paid to the decree holder therefrom any rent which may have fallen due to him in respect of the tenure or holding between the institution of the suit and the date of the sale;