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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(1) in The Orissa Port Trust Act, 1962

(1)The proceeds of every such sale shall be applied in the following order of priority, namely :
(a)in payment of the expenses of the sale;
(b)in payment, according to their respective priorities of the liens subject to the provisions of Section 82; and
(c)in payment of the rates and expenses of landing, removing, storing or warehousing the same, and of all other charges to the Board in respect thereof.