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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Haryana - Subsection

Section 95(1) in The Punjab Land Revenue Act, 1887

(1)After a sale has been confirmed in the manner aforesaid the Collector shall put the person declared to be the purchaser into possession of the property sold, and shall grant him a certificate to the effect that he has purchased that property.