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 64] [Entire Act] State of Assam - Subsection Section 64(2) in The Bengal Public Demands Recovery Act, 1913 (2)The purchaser at a sale under this rule may, in manner provided by Section 167 of the Bengal Tenancy Act, 1885 (VIII of 1885), not otherwise annul any incumbrance on the holding.
