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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of West Bengal - Subsection

Section 169(3) in West Bengal Municipal Corporation Act, 2006

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