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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Rajasthan - Subsection

Section 236(1) in Rajasthan Land Revenue Act 1956

(1)land sold under the last preceding section shall be sold free of all encumbrances, and all contracts previously made by any person other than the purchaser in respect of such land, shall become voidable at the option of the purchaser at the auction sale.