Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Bengal Presidency - Section Section 7 in The Bengal Rent Recovery (Under-Tenures) Act, 1865 7. [ Sale to highest bidder.] [As to the repeal of sections 7 to 11 in Eastern Bengal inserted by Act X of 1859.] - The under-tenure shall be sold to the highest bidder in open Court.
