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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Bengal Presidency - Subsection

Section 28(2) in Bengal Public Demands Recovery Act, 1913

(2)If the Certificate Officer is satisfied that the resistance or obstruction was occasioned by any person (other than the certificate-debtor) claiming in good faith to be in possession of the property on his own account or on account of some person other than the certificate-debtor, the Certificate Officer shall make an order dismissing the application.Arrest, Detention and Release