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

State of Assam - Subsection

Section 8(a) in The 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 n any such property, shall be void against any claim enforceable in execution of the certificate; and