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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1)(a) in Bihar and Orissa Public Demands Recovery Act, 1914

(a)no sale shall be set aside on the ground of any such material irregularity unless the Certificate Officer is satisfied that the applicant has sustained substantial injury thereby; and