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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Odisha - Subsection

Section 311(4) in Orissa Municipal Act, 1950

(4)If at any time before the sale, the person to whom notice has been given or the owner of the property seized tenders to the officer the amount due on account of the fees and of all the expenses occasioned by the nonpayment thereof and by the seizure and detention of the property, the property seized shall be forthwith released.