Section 42(3)(a) in The Orissa Public Demands Recovery Act, 1962

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3)(a) in The Orissa Public Demands Recovery Act, 1962

(a)where the relief prayed for is merely on any one or more of the grounds specified in Section 8 if the certificate-debtor has omitted to file, in accordance with the said section a petition denying liability and cannot satisfy the Court that there was good reason for the omission ; or

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State of Odisha - Subsection

Section 42(3)(a) in The Orissa Public Demands Recovery Act, 1962