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State of Assam - Section

Section 74 in The Bengal Public Demands Recovery Act, 1913

74. Certificate to purchaser. - (1) Where a sale of immovable property has become absolute, the Certificate Officer shall grant a certificate specifying the property sold and the name of the person who at the time of sale is declared to be the purchaser.

(2)Such certificate shall bear date, the day on which the sale become absolute.