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[Cites 0, Cited by 45] [Entire Act]

State of Odisha - Section

Section 3 in The Orissa Public Demands Recovery Act, 1962

3. Filing of certificate for public demands payable to Collector.

- When the Certificate Officer is satisfied that any public demand payable to the Collector is due, he may sign an certificate in the prescribed form stating that the demand is due and shall cause certificate to be filed in his office.