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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Sikkim - Subsection

Section 14(3) in Sikkim Public Demands Recovery Act, 1988

(3)Where a sale of immoveable property has become absolute, the Certificate Officer shall grant a certificate specifying the property sold and the name of the person who at the time of sale is declared to be the purchaser. Such certificate shall bear date of the day on which the sale becomes absolute.