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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2) in Bihar and Orissa Public Demands Recovery Act, 1914

(2)If the certificate debtor disputes any claim made by the certificate-holder to receive any amount referred to in clause (c), the Certificate Officer shall determine the dispute.Obstruction of Possession After Sale