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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)In the case of any other movable property, the Revenue Court may make an order vesting such property in the purchaser or as he may direct; and such property shall vest accordingly.