Section 24 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
24. Grant of certificate of sale.
- Where a Bank purchases any property in pursuance of the provisions of Section 10 of the Act, the Prescribed authority conducting sale shall grant to it a certificate of sale bearing his seal and signature specifying the property sold. Such certificate shall be conclusive proof of the fact of the sale of such property to the Bank.Form 'A'[See Rule 4 (2)]Application under Sub-section (1) of Section 10 of the Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1975 (Orissa Act 43 of 1975) for the distraint and sale of crop, produce or other movable property of sale of mortgaged property, as the case may be.Before the......................................................Tahsil.................................................District...................................Bank .................................................. ApplicantVersus(Agriculturist or his heir or legal representative) Opposite Party
