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[Cites 0, Cited by 0] [Section 208B] [Entire Act]

Chota Nagpur Division - Subsection

Section 208B(c) in Chota Nagpur Tenancy Act, 1908

(c)If the sum due under the decree together with interest to date of payment and all costs of processes, be paid into Court at any time before the sale commences, whether by the defaulting holder of the tenure or holding, or any one on his behalf, or any one interested in the protection of the tenure or holding, as the case may be, such sale shall not take place.