Section 123(6)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 123(6)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971

(iii)After the confirmation of any such sale, the recovery officer shall grant a certificate of sale bearing his seal and signature to the purchaser, and 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 it, and no proof of the seal or signature of the recovery officer shall be necessary unless the authority before whom it is produced shall have reason to doubt its genuineness.

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State of Himachal Pradesh - Subsection

Section 123(6)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971