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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(5)Surplus, if any, shall be delivered to the person whose properly has been sold and he shall also he given a receipt for the amount discharged from the proceeds of the sale.