Section 39 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
39.
Sale-deed shall be issued in the name of person purchasing the land from the Authority under the signature of the chairman of the Authority and the common seal of the Authority shall be fixed on the sale-deed in presence of the Chairman, provided that such sale-deed shall be issued after the recovery of the total value of the land from the purchaser.
