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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Gujarat - Subsection

Section 134(3) in The Gujarat Municipalities Act, 1963

(3)After sale of the immovable property by auction as aforesaid, the Chief Officer shall put the person declared to be the purchaser in possession of the same and shall grant him a certificate to the effect that he has purchased the property to which the certificate refers.