Section 36 in The Orissa Public Demands Recovery Act, 1962
36. Orders conclusive subject to suit in a Civil Court.
- Any person, not being certificate-debtor, against whom an order is made under Section 35 or Sub-section (2) of Section 33 may institute a suit in a Civil Court to establish the right which he claims to the present possession of the property; but subject to the result of such suit, if any the order shall be conclusive.Arrest, detention and release
