Section 34 in The Orissa Public Demands Recovery Act, 1962
34. Dispossession by purchaser.
(1)Where any person, other than the certificate-debtor, is dispossessed by the purchaser of immovable property which had been sold in execution of a certificate he may make an application to the Certificate Officer complaining of such dispossession.(2)The Certificate Officer shall thereupon fix a day for investigating the matter and shall summon the party against whom the application is made to appear and answer the same.
