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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1) in The Bengal Public Demands Recovery Act, 1913

(1)Where property is sold in execution cf a certificate there shall vest in purchaser merely the right, title and interest of the certificate debtor at the time of the sale, even though the property itself be specified.