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[Cites 0, Cited by 2] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1) in Bihar and Orissa Public Demands Recovery Act, 1914

(1)Where property is sold in execution of a certificate there shall vest in the purchaser merely the right, title and interest of the certificate-debtor at the time of the sale, even though the property itself be specified.