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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

State of Odisha - Subsection

Section 103(2)(c) in The Orissa Grama Panchayats Act, 1964

(c)the expenses incurred in connection with the seizure, detention and sale, and the excess amount, it any, remaining after payment of the aforesaid dues shall be paid to the owner of the vehicle or other person entitled thereto.