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State of Odisha - Section

Section 27 in The Orissa Motor Vehicles Taxation Act, 1975

27. Share in movable property - Where the property proceeded against consist of the share or interest of the defaulter in movable property belonging to him and another as co-owners, the attachment shall be made by a notice in Form 5 to the defaulter prohibiting him from transferring the share or interest or charging it in any way.