Section 43(1)(c) in The Orissa Public Demands Recovery Act, 1962

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State of Odisha - Subsection

Section 43(1)(c) in The Orissa Public Demands Recovery Act, 1962

(c)that, in the case of fines imposed, or costs, charges, expenses, damages, duties or fees adjudged, by a Collector or a public officer under any law or any rule having the force of law, the proceedings of such Collector or public officer were not in substantial conformity with the provisions of such law or rule, and that in consequence the certificate-debtor suffered substantial injury from some error, defect or irregularity in such proceedings.

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State of Odisha - Subsection

Section 43(1)(c) in The Orissa Public Demands Recovery Act, 1962