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State of Bihar - Section

Section 26 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

26. Effect of registration.

- On registration of a transfer under sub-section (2), or on the passing of an order for registration by the Deputy Commissioner under sub-section (5) of Section 24, the landlord shall be deemed to have consented to the transfer and shall be bound by the terms and conditions thereof.