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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Puducherry - Subsection

Section 40(6) in Pondicherry Revenue Recovery Act, 1970

(6)The certificate of sale granted under sub-section (5) shall state the property sold and the name of the purchaser, and it shall be conclusive evidence of the fact of such purchase unless the authority before whom it is produced doubts its genuineness.