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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Puducherry - Subsection

Section 47(1) in Pondicherry Revenue Recovery Act, 1970

(1)When a defaulter tenders security, it shall be lawful for the Collector, or other officer empowered by him in this behalf, to accept it and postpone the sale of the defaulter's property upon such conditions and until such time as he may appoint.