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[Cites 0, Cited by 0] [Section 26C(6)] [Section 26C] [Entire Act]

Bengal Presidency - Subsection

Section 26C(6)(b) in Bengal Tenancy Act, 1885

(b)"transfer" does not include partition or a lease, or, until a decree or order absolute for foreclosure is made, simple or usufructuary mortgage or mortgage by conditional sale, and