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State of Tripura - Section

Section 24 in Tripura Public Demand Recovery Act, 2000

24. Certificate of purchase.

- When a sale held under this Chapter is confirmed, the Certificate Officer shall put the person declared to be the purchaser in possession of the property and shall grant a certificate in the prescribed form to the effect that he has purchased the property specified therein and such certificate shall be deemed to be a valid transfer of such property.