Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Assam - Subsection Section 36(b) in The Bengal Public Demands Recovery Act, 1913 (b)if the certificate debtor has made appearance in the certificate proceeding or has applied to the Certificate Officer under Section 22 or Section 23 to set aside the sale.
