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

State of Bihar - Subsection

Section 47(a) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(a)to transfer or create any charge on, or interest in, any part of his property which is under the charge of the Collector, or to enter into any contract which may involve him in pecuniary liability; but nothing in this clause shall be deemed to affect the capacity of such owner to enter into a contract of marriage: