Section 32(1)(c) in Bihar and Orissa Public Demands Recovery Act, 1914

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1)(c) in Bihar and Orissa Public Demands Recovery Act, 1914

(c)if there remains a balance after these sums have been paid, there shall be paid to the certificate-holder therefrom any other amount recoverable under the procedure provided by this Act which may be due to him upon the date upon which the assets were realised; and (d) the balance (if any) remaining after the payment of the amount (if any) referred to in clause (c) shall be paid to the certificate-debtor.

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State of Bihar - Subsection

Section 32(1)(c) in Bihar and Orissa Public Demands Recovery Act, 1914