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[Cites 0, Cited by 2] [Section 8] [Entire Act]

Bengal Presidency - Subsection

Section 8(a) in Bengal Public Demands Recovery Act, 1913

(a)any private transfer or delivery of any of his immovable property situated in the district in which the certificate is filed, or of any interest in any such property, shall be void against any claim enforceable in execution of the certificate; and