Section 55(1) in The Orissa Public Demands Recovery Act, 1962
(1)When the order of a Certificate Officer is set aside or modified by reason of any order passed under Section 60, 61 or 62 the Certificate Officer shall have full power to give effect to such order and may for that purpose direct that the certificate-debtor shall be resorted to possession of the property sold in consequence of the order so set aside or modified, or receive such compensation from the certificate-holder as the Certificate Officer may think fit, and such compensation shall be recoverable as a public demand.
