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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Himachal Pradesh - Subsection

Section 100(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)After a sale has been confirmed in manner aforesaid the Collector shall put the person declared to be the purchaser into possession of the property sold , and shall grant him a certificate to the effect that he has purchased that property.