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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(1) in Bihar and Orissa Public Demand Recovery Rules

(1)when a tenure or holding situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885 ******* is in force, is put up for sale in execution of a certificate for arrears of rent due in respect thereof the certificate-debtor shall not bid for or purchase the tenure or holding.