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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(6)(e) in Bihar and Orissa Public Demands Recovery Act, 1914

(e)reasonable facilities may be allowed to the certificate-debtor to pay the amount of the certificate and costs at any time before the date of sale of the estate in such number of instalments as the Collector may think fit;