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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(a) in The Orissa Estates Abolition Act, 1951

(a)Every creditor whose debt is secured by the mortgage of, or is a charge on any estate [or estates] [Inserted vide Orissa Act No. 3 of 1958.] or part thereof vested in the State Government under Section 3, [or Section 3-A] [Inserted vide Orissa Act No. 15 of 1956.] may, within six months from the date of such vesting or from the date on which such creditor is dispossessed under the provisions of clause (b) of Section 5 or within three months from the date of appointment of the claims Officers, whichever date is later, notify in the prescribed manner his claim in writing to a claims officer to be appointed by the State Government for the purpose of determining the amount of debt legally and justly payable to each such Creditor in respect of his claim.