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State of Arunachal Pradesh - Section

Section 74 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

74. Certificate of purchase.

- When a sale held under this chapter is confirmed the Deputy Commissioner shall put the person declared to be the purchaser in possession of the property and shall grant him a certificate in the prescribed form to the effect that he has purchased the property specified therein, and such certificate shall be deemed to be a valid transfer of such property.