Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(4)(a) in Bihar and Orissa Public Demands Recovery Act, 1914

(a)the Commissioner may by order, in any case in which he may consider it desirable so to do - (i) prohibit the sale of any tenure or portion thereof; (ii) stay any such sale for any period specified in the order;]