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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(2) in Bihar and Orissa Public Demand Recovery Rules

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