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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of West Bengal - Subsection

Section 127(3) in The Howrah Municipal Corporation Act, 1980

(3)Any person may pay the amount due at any time before the completion of the sale, whereupon the sale shall be abandoned. Such person may recover such amount by a suit in a court of competent jurisdiction from any person beneficially interested in such land or premises.