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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2)(a) in Bihar and Orissa Public Demands Recovery Act, 1914

(a)to exempt houses and other buildings (with the materials and sites thereof and the lands immediately appurtenant thereto and necessary or their enjoyment) from attachment or sale in execution of certificates for rent of any such house, building, site or land; or