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[Cites 0, Cited by 0] [Section 89A(2)] [Section 89A] [Entire Act]

State of Gujarat - Subsection

Section 89A(2)(a) in The Registration (Gujarat Amendment) Act, 2018

(a)send a copy of such certificate of sale or written demirnd together with a memorandum describing the property, as far as may be practicable, in the manner required by section 21;