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Bengal Presidency - Section

Section 72 in Bengal Public Demands Recovery Act, 1913

72. Bid of co-sharer to have preference

.— Where the property sold is a share of undivided immovable property, and two or more persons, of whom one is a co-sharer, respectively bid the same-sum for such property or for any lot, the bid shall be deemed to be the bid of the co-sharer.