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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(1) in U.P. Revenue Code, 2006

(1)After a sale has been confirmed in accordance with Section 194, the Collector shall grant to the purchaser a certificate, in the form prescribed, specifying the property sold and the name of the person who at the time of sale was declared to be its purchaser.