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State of Madhya Pradesh - Section

Section 54 in The M.P. Registration Rules, 1939

54. Registration of original sale certificates.

- A sale certificate is sometimes presented for registration by the holder. If a copy has been received in due course from the Court or sale officer, it should be applied for before proceeding further. When this has been filed, the person desiring registration of the original should be informed that its registration is unnecessary; but if he still desires registration, that can at once be effected without further reference to the Court, vide Section 88 of the Act.