Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(1)(d) in The Orissa Public Demands Recovery Act, 1962

(d)the balance, if any, remaining after the payment of the amount, if any, referred to in Clause (c) shall be paid to the certificate-debtor.