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[Cites 0, Cited by 3] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(1) in Bihar and Orissa Public Demand Recovery Rules

(1)When an occupancy holding situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885 ******* is in force has been advertised under Rule 25 for sale in execution of a certificate for arrears of rent due in respect thereof, it shall be put up to auction and sold with power to avoid all incumbrances.