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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(2) in The Orissa Public Demands Recovery Act, 1962

(2)If the certificate-debtor disputes any claim made by the certificate-holder to receive any amount referred to in Clause (c), the Certificate Officer shall determine the dispute.Obstruction of possession after sale