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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2) in The Orissa Public Demands Recovery Act, 1962

(2)For the purpose of this section, property in the hands of a son or other descendant which is liable under Hindu law for the payment of the debut of a deceased ancestor, in respect of which a certificate has been filed, shall be deemed to be property of the deceased which has come to the hands of the son or other descendant as his legal representative.