Section 136 in Civil Court Rules of the High Court of Judicature at Patna
136.
The following particulars should be inserted in the sale certificates :-(1)The "addition" (as defined in Section 2 of the Indian Registration Act, 1908), of the person who is declared to be the purchaser;(2)Particulars sufficient to identity the property, as required by Section 22 (2) of the same Act;(3)The name of each registration sub-district in which any part of the property is situate;(4)The date on which the sale became absolute.
