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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(3)The transferee shall be liable to pay the rent of the land and shall be liable to immediate evocation and the cancellation of his mortgage on failure to do so. The rent to be paid by the transferee shall be at the settlement rate for the area and class of land transferred.