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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Assam - Subsection

Section 63(2) in The Bengal Public Demands Recovery Act, 1913

(2)The purchaser at a sale under this rule may in manner provided by Section 167 of the Bengal Tenancy Act, 1885 (VIII of 1885), and not otherwise, annul any incumbrance on there tenure of holding.