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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(5) in Bihar and Orissa Public Demand Recovery Rules

(5)Where an occupancy holding, situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1815 ***** is in force, is to be sold in execution of a certificate for arrears of rent due in respect thereof, the said proclamation shall also state that the holding will be sold with power to annul all incumbrances.