Section 26(1) in The Bhopal Debt Redemption Act, 1955
(1)When a land is transferred in accordance with the provisions of Section 23 such transfer shall tor the purposes of Section 89 of the Indian Registration Act, 1908 (XVI of 1908) be deemed to be a sale of immovable property. The Tribunal shall grant a certificate of transfer for which the decree holder shall pay stamp duty accordingly to the valuation of the land so transferred.
