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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(6)(b) in Bihar and Orissa Public Demands Recovery Act, 1914

(b)where the entire estate is sold, it shall, in the first instance be put up to auction subject to incumbrances created by registered instruments and if the bidding reaches a sum sufficient to liquidate the amount of the certificate and costs including the costs of sale, the estate shall be sold subject to such incumbrances;