Section 53 in Bihar and Orissa Public Demands Recovery Act, 1914
53. Cancellation of certificate.
(1)The Certificate Officer shall cancel any certificate at the request of the certificate holder.(2)The Certificate Officer may cancel any certificate filed under Section 6 if the certificate-holder is not reasonably diligent.(3)[ The Certificate Officer may cancel any certificate under which only an amount not exceeding [Rs. 25.00 (Rs. twenty five)] [Inserted by Bihar Public Demands Recovery (Amendment) Act, 1974 (7 of 1974).] on account of interest, cost and charges mentioned in Section 17 remains to be recoverable in a certificate proceeding if -(i)the certificate-debtor has paid the entire amount mentioned in the certificate, as filed in the office of Certificate Officer under Section 4 or Section 6, without contest before or after the issue of notice under Section 7 of this Act;(ii)the certificate-debtor is not traceable.]
