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State of Bihar - Section

Section 25 in The Court of Wards Act, 1879

25. Section 24 not to apply unless notice given.

- The exemption from sale for arrears of revenue given by Section 24 shall only apply to cases in which a written notice of that fact that the estate is the sole property of one or more minors, and entitled to such exemption, has been served on the Collector before the sale.