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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Odisha - Subsection

Section 102(5) in The Orissa Grama Panchayats Act, 1964

(5)If the sum for which a writ of demand has been served is not paid within fifteen days from the date of such service, the Panchayat may levy such sum by distraint and sale of the movable property of the defaulter in the prescribed manner.