Section 26 in The Bhopal Debt Redemption Act, 1955
26. Tribunal to grant certificates of transfer or mortgage, as the case may be, of debtor's property in execution of decree.
(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.(2)When a decree is executed by the grant of a mortgage under the provisions of the first proviso to sub-section (1) of Section 24, the Tribunal shall grant a certificate of mortgage with such particulars as may be prescribed and shall follow the procedure laid down in sub-section (2) of Section 89 of the Indian Registration Act, 1908 (XVI of 1908) as if such certificate was a certificate of sale of immovable property and the registering officer shall file the copy of the certificate in the Register concerned. Such certificate of mortgage shall be exempted from stamp duty.
