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

State of Sikkim - Subsection

Section 14(2) in Sikkim Public Demands Recovery Act, 1988

(2)Where immoveable property is sold in execution of a certificate and such sale has become absolute, the purchaser's right, title and interest shall be deemed to have been vested in him from the time when the property is sold, and not from the time when the sale becomes absolute.