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State of Bihar - Section

Section 25 in Bihar and Orissa Public Demands Recovery Act, 1914

25. Saving of suits to establish right to attached property.

- Where a claim or an objection is preferred, the party against whom an order is made may institute a suit in a Civil Court to establish the right which he claims to the property in dispute; but subject to the result of such suit (if any), the order shall be conclusive.Sale