Section 106 — Effect of annulment of settlement.
The Central Provinces Land-Revenue Act, 1881
No leases, liens or other incumbrances created by the defaulters, or by any person through or under whom they claim, of, or upon any land managed or let in farm under this Act, shall, during such management or farm, be binding upon the Deputy Commissioner or Settlement-officer, his agent or lessee.Open in Lexace · Ask the AI about this section
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