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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(3)(i) in Bihar and Orissa Public Demands Recovery Act, 1914

(i)the certificate-debtor has paid the entire amount mentioned in the certificate, as filed in the office of Certificate Officer under Section 4 or Section 6, without contest before or after the issue of notice under Section 7 of this Act;