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[Cites 0, Cited by 4] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(2) in Kerala Revenue Recovery Act, 1968

(2)Such certificate shall state the property sold and the 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 the same ; and no proof of the Collector's seal or signature shall be necessary, unless the authority before whom it is produced shall have reason to doubts its genuineness.