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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1)(q) in Bihar and Orissa Public Demands Recovery Act, 1914

(q)any immovable property which under the Tenancy law for the time being in force in the local area in which the Certificate is to be executed, would not have been liable to sale had the certificate been a decree of a Court of ordinary jurisdiction.