Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 42 in The Bengal Public Demands Recovery Act, 1913

42. Continuance of certificates.

- No certificate shall cease to be in force by reason of-
(a)the property to which the demand relates ceasing to be under the charge of management of the Court of Wards of the revenue-authorities;
(b)the death of the certificate holder.