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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Madhya Pradesh - Subsection

Section 179(5) in The M.P. Municipal Corporation Act, 1956

(5)After the sale of immovable property by auction as aforesaid, the Commissioner shall put the person declared to be the purchaser in possession of the same and shall grant him a certificate to the effect that he has purchased the property to which the certificate refers.