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State of Jharkhand - Section

Section 137 in Civil Court Rules of the High Court of Judicature at Patna

137.

In the case of sales under Sections 164 and 165 of the Bihar Tenancy Act, 1885, the certificate of sale should state that the tenure or holding, and not the right, title and interest of the judgement debtor therein, has been sold.IV. Arrest, Imprisonment and Release