Section 629(5)(iii) in The Orissa Estates Abolition Rules, 1952

[Cites 0, Cited by 0] [Section 629(5)] [Section 629] [Entire Act]

State of Odisha - Subsection

Section 629(5)(iii) in The Orissa Estates Abolition Rules, 1952

(iii)When an attachment order is received after full payment or payment in part has already been made or when the amount of -Compensation still payable is not otherwise sufficient to fully satisfy the order the fact should be forthwith by the Collector to the notice of the attaching authority, nut auction should simultaneously be taken under Para (a) or (b) as the case may be, for complying with the attachment order as far as possible.

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State of Odisha - Subsection

Section 629(5)(iii) in The Orissa Estates Abolition Rules, 1952