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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(3) in The Punjab Co-operative Land Mortgage Banks Act, 1957

(3)Where no application is made under sub-section (1) or where such application is made and disallowed, the Board shall apply to the Registrar to make an order confirming the sale and on such officer confirming the sale it shall become absolute.