Section 53(14)(v) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(14)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(14)(v) in Jammu and Kashmir Co-operative Societies Rules, 2001

(v)After the confirmation of any such sale the said recovery officer shall grant a certificate of bearing his seal and signature to the purchaser and such certificate shall state the property sold and name of the purchaser, and it shall be conclusive evidence of the fact of the purchase in all courts and tribunals where it may be necessary to prove it. No proof of the seal or signature of the recovery officer shall be necessary unless the authority before whom it is produced has reason to doubt its genuineness.

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State of Jammu-Kashmir - Subsection

Section 53(14)(v) in Jammu and Kashmir Co-operative Societies Rules, 2001