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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Puducherry - Subsection

Section 27(2) in Pondicherry Revenue Recovery Act, 1970

(2)The notice referred to in sub-section (1) shall set forth that unless the arrear, with interest and expenses, are paid within the date specified therein, the land shall be brought to sale in due course of law.