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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(2) in The Bengal Public Demands Recovery Act, 1913

(2)The purchaser at such sale may, in manner provided by Section 167 of the Bengal Tenancy Act, 1885 (VIII of 1885) and not otherwise annul any incumbrance upon the tenure or holding not being a registered and notified incumbrance.