Section 31(1)(c) in The Orissa Public Demands Recovery Act, 1962

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(1)(c) in The Orissa Public Demands Recovery Act, 1962

(c)if there remains a balance after these sums have been paid, there shall be paid to the certificate-holder therefrom any other amount recoverable under the procedure provided by this Act which may be due to him upon the date upon which the assets were realised; and

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State of Odisha - Subsection

Section 31(1)(c) in The Orissa Public Demands Recovery Act, 1962