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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in The Bengal Public Demands Recovery Act, 1913

(2)Where a person makes an application under Section 23 for setting aside the sale of his immovable property, he shall not unless he withdraws that application, be entitled to make or prosecute an application under this section.