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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bengal Presidency - Subsection

Section 13(2) in Bengal Tenancy Act, 1885

(2)When the sale has been confirmed or the decree or order absolute for foreclosure has been made, the Court shall cause the notice referred to in sub-section (1) to be served on the landlord named in the notice or his common agent, if any, in the prescribed manner.