Section 36 — Suit brought to oust a purchaser on the ground that the purchase was made for another person, to be dismissen.
The Bengal Land Revenue Sales Act, 1859
Any suit brought to oust the certified purchaser as aforesaid on the ground that the purchase was made on behalf of another person not the certified purchaser, or on behalf partly of himself and partly of another person, though by agreement the name of the certified purchaser was used, shall be dismissed with costs.Open in Lexace · Ask the AI about this section
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