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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1)(a) in The Orissa Public Demands Recovery Act, 1962

(a)no sale shall be set aside on the ground of any such material irregularity unless the Certificate Officer is satisfied that the application has sustained substantial injury thereby; and