Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act] State of Odisha - Subsection Section 50(1)(a) in The Orissa Public Demands Recovery Rules, 1963 (a)furnish such security (if any) as the Certificate Officer thinks fit, duly to account for what he shall receive in respect of the property;