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Section 55 — Recovery of arrears due to defaulters.

The Bengal Land Revenue Sales Act, 1859
Arrears of rent which on the latest day of payment may be due to the defaulter from his under-tenants or ryots, shall, in the event of a sale, be recoverable by him after the said latest day, by any process except distraint which might have been used by him for that purpose on or before the said latest day.
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