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[Cites 0, Cited by 0] [Section 223(2)] [Section 223] [Entire Act]

State of Madhya Pradesh - Subsection

Section 223(2)(v) in M.P. Civil Court Rules, 1961

(v)whether the property is sold subject to encumbrances, if so, the exact nature of the encumbrances. This must be in accordance with what is stated in the sale proclamation.