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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(6)(f) in Bihar and Orissa Public Demands Recovery Act, 1914

(f)notwithstanding anything contained in this Act, the certificate debtor shall have the right to deposit the amount of certificate and costs including the cost of sale within ninety days after the date of sale and on the amount being so deposited, the Certificate Officer shall make an order setting aside the sale.]