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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1)(a) in The Bengal Public Demands Recovery Act, 1913

(a)no sale shall be set aside on any such ground unless the Certificate Officer is satisfied that the application has sustained substantial injury by reason of the non-service or irregularity; and