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State of Madhya Pradesh - Section

Section 153 in The M.P. Land Revenue Code, 1959

153. [ PurchaserÂ’s title. [Substituted by M.P. Act No. 23 of 2018]

- Where immovable property is sold under the provisions of this Chapter and such sale has become absolute, the property shall be deemed to have vested in the purchaser from the time when full money as specified in the letter of sale is deposited by the purchaser.]