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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Bengal Presidency - Subsection

Section 6A(7) in The Bengal Patni Taluks Regulation, 1819

(7)If such purchase is completed, the officer making the sale shall give a certificate of sale and delivery of possession, and if no such purchase is made within fifteen days, the entire taluk shall be sold in the manner referred to in section 14 of the Bengal Land-revenue Sales Act, 1859.]