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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(2) in Bihar and Orissa Public Demands Recovery Act, 1914

(2)for the purposes of this Section, property in the hands of a son or other descendant which is liable under Hindu Law for the payment of the debt of a deceased ancestor, in respect of which a certificate has been filed, shall be deemed to be property of the deceased which has come to the hands of the son or other descendant as his legal representative.