Section 43(8) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(8)On the deposit of [the purchase price] [These words were substituted for the words 'the price' by Bombay 4 of 1960, Section 7 (3).] in lump sum or of the last instalment of such price, the Tribunal shall issue a certificate of purchase, in the prescribed form, to the tenant in respect of the land. Such certificate shall be conclusive evidence of purchase.
