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Section 6(3) in The Revenue Recovery Act, 1890 ["Section 6"] ["Complete Act"]

Citedby 3 docs

Jamnadas Devsibhai Bhate And Ors. vs The Commissioner, Nagpur ... on 2 March, 1976

Bhiva S/O Gangaram Landge And Ors. vs State Of Maharashtra And Ors. on 5 February, 2004

Thomas Peter vs Tahsildar, Cherthala on 25 November, 2008


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Central Government Act
(3) Any private alienation of the property or of any interest of the defaulter therein, whether by sale, gift, mortgage or otherwise, made after the issue of the proclamation and before the withdrawal thereof, shall be void as 1[ against the 2[ Government]] and any person who may purchase the property at a sale held for the recovery of the amount stated in the certificate.