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[Cites 0, Cited by 3] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Revenue Recovery Act, 1890

(2)The Collector may at any time, by order in writing, withdraw the proclamation, and it shall be deemed to be withdrawn when either the amount stated in the certificate has been recovered or the property has been sold for the recovery of that amount.