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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(c) in The Estates Partition Act, 1897

(c)that, from the date on which possession as aforesaid is given, the proprietor who has redeemed the rent of such land will be entitled to hold the land as a rent-free tenure secured against the proprietor to whom the notice is given and against any auction-purchaser at a sale for arrears of revenue, including the [Government] [Substituted by A.L.O. for 'Crown'];