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Chota Nagpur Division - Section

Section 207 in Chota Nagpur Tenancy Act, 1908

207. Irregularities not to vitiate sale - No irregularity in publishing or conducting a sale of movable property under a warrant of execution issued under this Chapter shall vitiate such sale but nothing contained in this Section shall bar any person who sustains damage by reason of any such irregularity from recovering damages by suit in the Civil Court if instituted within one year from the date of the sale.