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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(1) in Bihar and Orissa Public Demands Recovery Act, 1914

(1)No suit shall be maintained, against any person claiming title under a purchase certified by the Certificate Officer in such manner as may be prescribed on the ground that the purchase was made on behalf of the plaintiff or on behalf of some one through whom the plaintiff claims.