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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(a) in Rajasthan Public Demands Recovery Act, 1952

(a)any private transfer or delivery of any immovable property of the defaulter situated within the local limits of [the jurisdiction of] [Inserted by Act No. 22 of 1952.] the Collector issuing the notice or of any interest in any such property shall be void against any claim enforceable in execution of the certificate, and