Section 22(6)(a) in The Orissa Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(6)(a) in The Orissa Land Reforms Act, 1960

(a)to any sale inexecution of a money decree passed, or to any transfer by way of mortgage executed, in favour of any Scheduled Bank or in favour of any Bank to which the Orissa Co-operative Society Act, 1962 (2 of 1963) applies; and

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State of Odisha - Subsection

Section 22(6)(a) in The Orissa Land Reforms Act, 1960