Section 26(2) in The Bhopal Debt Redemption Act, 1955
(2)When a decree is executed by the grant of a mortgage under the provisions of the first proviso to sub-section (1) of Section 24, the Tribunal shall grant a certificate of mortgage with such particulars as may be prescribed and shall follow the procedure laid down in sub-section (2) of Section 89 of the Indian Registration Act, 1908 (XVI of 1908) as if such certificate was a certificate of sale of immovable property and the registering officer shall file the copy of the certificate in the Register concerned. Such certificate of mortgage shall be exempted from stamp duty.
