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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa Public Demands Recovery Act, 1962

(2)Where immovable property is sold in execution of a certificate, and such sale has become absolute, the purchaser's right, title and interest shall be deemed to have vested in him from the time when the property is sold, and not from the time when the sale becomes absolute.