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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2) in Bihar and Orissa Public Demand Recovery Rules

(2)Such execution or endorsement may be in the following form, namely - A, B, by C, D. Collector of the district of .........in a proceeding under the Bihar and Orissa Public Demands Recovery Act, 1914, against A B.