Section 66C(3) in The Chhattisgarh Co-operative Societies Rules, 1962
(3)He shall also issue a certificate of termination of the lease, and reversion of the land to the original Judgement-debtor bearing his seal and signature to the original Judgement-debtor. The certificate shall state the property is reverting, the name of the Judgement-debtor to whom the property now reverts. The certificate shall be conclusive evidence of the fact of the termination of the lease and reversion of the land to the original Judgement-debtor in all the Courts and Tribunals, where it will not be necessary to prove it and no proof of the seal and signature of the Recovery Officer shall be necessary, unless the authority before whom it is produced, shall have reason to doubt its genuineness.
