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

State of Sikkim - Subsection

Section 6(b) in Sikkim Public Demands Recovery Act, 1988

(b)the amount due from time to time in respect of the certificate shall be a charge upon the immoveable property of the certificate-debtor, in preference to all other charges or liabilities created on that property.