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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(4) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(4)On expiry of the period of mortgage, the Deputy Commissioner shall of his own motion cause a notice to be served on the parties to the transaction that the period of the mortgage has terminated and shall proceed to evict the transferee and deliver possession to the transferor raiyat.