Section 13(3) in The Orissa Industrial Housing Act, 1966
(3)Nothing in Sub-section (1) or (2) shall be construed to debar the person ordered to pay damages from contesting his liabilities by a suit in the Court having jurisdiction :Provided that before any such suit is instituted he shall deposit with the Housing Commissioner the amount specified in the notice under Subsection (1) if the amount has not already been realised under Sub-section (2), and it shall be kept, subject to the orders of the Court.
