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Citedby 3 docs
Smt. Rekha Gupta vs Bihar State Electricity Board And ... on 30 July, 1999
Lala Badri Prasad And Ors. vs Gouri Shanker And Anr. on 25 March, 1972
Chimabai vs Dhula Kuppa on 23 September, 1918

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[Section 55(5)] [Section 55] [Complete Act]
Central Government Act
Section 55(5)(d) in The Transfer Of Property Act, 1882
(d) where the ownership of the property has passed to the buyer, as between himself and the seller, to pay all public charges and rent which may become payable in respect of the property, the principal moneys due on any incumbrances subject to which the property is sold, and the interest thereon afterwards accruing due.