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State of Odisha - Section

Section 85B in The Orissa Co-operative Societies Act, 1962

85B. Section 8 of Act 32 of 1956 to apply to mortgages.

- Section 8 of the Hindu Minority and Guardianship Act, 32 of 1956, shall apply to mortgages in favour of a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] subject to the modification that reference to the Court made therein shall be construed as reference to the Collector or his nominee and, the appeal against the order of the Collector or his nominee shall lie to the Revenue Divisional Commissioner having jurisdiction.]