Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(2) in The Bengal Public Demands Recovery Act, 1913

(2)If the certificate debtor disputes any claim made by the certificate holder to receive any amount referred to in Clause (c) the Certificate Officer shall determine the dispute.Resistance to purchaser after sale