Section 36 in The M.P. Electricity (Supply) Finance Rules, 1967
36. Protection of purchaser of land or property.
- Where the Board sell, lease or otherwise dispose of any land or property charged as security for any mortgage or bond (other than land or property specifically mortgaged or charged) the land or property shall, in the lands of the transferee or lessee, be absolutely free from any charge for that purpose, and no transferee or lessee shall be bound to inquire into the application of the money arising from such sale, lease or disposal or be it any way responsible for the misapplication or non-application thereof.
