Section 25(3) in The Orissa Public Demands Recovery Act, 1962
(3)Notwithstanding anything contained in Sub-section (1), in areas in which Chapter XVI of the Orissa Tenancy Act, 1913 (B. and O. Act 2 of 1913) is in force, where a tenure or holding is sold in execution of a certificate for arrears of rent due in respect thereof, the tenure or holding shall, subject to the provisions of Section 26 of the said Act, pass to the purchaser, subject to the interests defined in the said Chapter as "protected interests" but with power to annual the interests defined in the said Chapter as "encumbrances" :Provided as follows :(i)a registered and notified encumbrance within the meaning of the said Chapter shall be so annulled except in the case mentioned therein ; and(ii)the power to annul shall be exercisable only in the manner directed under that Chapter.
