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[Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act]

State of Odisha - Subsection

Section 189(1)(b) in The Orissa Tenancy Act, 1913

(b)if any distrained property is lost, damaged, or destroyed by reason of the distrainer not having taken proper precaution for the due keeping and preservation thereof, or