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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(1) in The Enemy Property Act, 1968

(1)Where the Custodian proposes to sell any enemy immovable property vested in him, to any person, he may on receipt of the sale proceeds of such property, issue a certificate of sale in favour of such person and such certificate of sale shall, notwithstanding the fact that the original title deeds of the property have not been handed over to the transferee, be valid and conclusive proof of ownership of such property by such person.