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[Cites 0, Cited by 3] [Entire Act]

State of Odisha - Section

Section 54 in The Orissa Public Demands Recovery Act, 1962

54. Compensation.

- If the Certificate Officer is satisfied that-any requisition under Section 4 was made without reasonable cause, he may award to the certificate-debtor such compensation as the Certificate Officer thinks fit and the amount so awarded shall be recoverable from the certificate-holder under the procedure provided by this Act for recovery of costs.