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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Odisha - Subsection

Section 223(2) in The Orissa Tenancy Act, 1913

(2)If the judgement debtor disputes the decree holders right to receive any sum on account of rent under Clause (c) of Sub-section (1), or the amount of any payment contemplated by proviso (i) or proviso (ii) to the said Sub-section, the Court shall determine the dispute, and the determination shall have the force of a decree.