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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Bengal Presidency - Subsection

Section 67(1) in Bengal Public Demands Recovery Act, 1913

(1)When a tenure or holding, situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885, is in force, is put up for sale in execution of a certificate for arrears of rent due in respect thereof, the certificate-debtor shall not bid for or purchase the tenure or holding.