Section 6(9) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(9)On the deposit of the entire amount of the purchase price in accordance with sub-section (1) or (7), the Mamlatdar shall issue a certificate of purchase in the prescribed form to the permanent tenant or as the case may be, the tenant or subtenant in respect of the land. Such certificate shall be conclusive evidence of purchase.
