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[Cites 0, Cited by 1] [Section 156] [Entire Act]

State of Maharashtra - Subsection

Section 156(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)After sale of the property by auction as aforesaid, the Chief Officer shall put the person declared to be the purchaser in possession of the same and shall grant him a certificate to the effect that he has purchased the property to which certificate refers.