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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(10) in The Orissa Chit Funds Rules, 1985

(10)Where land is transferred to the judgement creditor under Sub-clause (a) of Clause (ii) of Sub-rule (3) before the growing of standing crop is cut and gathered, the judgement creditor shall be liable to pay the current year's land revenue on the land.