Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Odisha - Subsection Section 21(b) in The Orissa Public Demands Recovery Act, 1962 (b)in the case of movable property at the date of attachment, he had some interest in, or was possessed of, the property attached.
