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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of West Bengal - Subsection

Section 226(3) in The Calcutta Municipal Corporation Act, 1980

(3)Any person may pay the amount due at any time before the completion of the sale, whereupon the sale shall be abandoned. Such person may recover such amount by a suit in a court of competent jurisdiction from any person beneficially interested in such land or premises.