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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(4) in Bihar and Orissa Public Demand Recovery Rules

(4)Where property is divided into lots for the purpose of being sold separately it shall not be necessary to make a separate proclamation for each lot, unless proper notice of the sale cannot, in the opinion of the Certificate Officer, otherwise be given.