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State of Gujarat - Section

Section 171 in The Bombay Land Revenue Code, 1879

171. Mode of payment for movable property when sale is concluded at once.

- When the sale is finally concluded by the officer conducting the same, the price of every lot shall be paid for at the time of sale, or as soon as after the said officer shall direct, and in default of such payment the property shall forthwith be again put up and sold. On payment of the purchase-money the officer holding the sale shall grant a receipt for the same, and the sale shall become absolute as against all persons whomsoever.