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[Cites 0, Cited by 18] [Entire Act]

State of Bihar - Section

Section 12 in Bihar and Orissa Public Demands Recovery Act, 1914

12. Who may execute certificate.

- A certificate filed under Section 4 or Section 6 may be executed by -
(a)the Certificate Officer in whose office the original certificate is filed or
(b)the Certificate Officer to whom a copy of the certificate is sent for execution under Section 13 sub-section (1).