Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 171] [Entire Act] State of Odisha - Subsection Section 171(3) in The Orissa Tenancy Act, 1913 (3)The remainder shall be applied to the discharge of the arrear for which the distraint was made, with the interest thereupon up to the day of sale; and the surplus (if any) shall be paid to the person whose property has been sold.
