Section 199 in Maharashtra Land Revenue Code, 1966
199. Mode of payment for the movable property when sale is concluded at once.
- When a sale is finally concluded by the officer conducting the same, the price of every lot shall be paid for at the time of sale, or as soon after as the said officer shall direct, and in default of such payment, the property shall forthwith be again put up and sold. On payment of the purchase money, the officer holding the sale shall grant a receipt for the same [and the sale shall become absolute as against all persons whomsoever, after the expiry of a period of seven days from the date of sale, if no application is made under Section 206, or if made, after it is rejected] [This portion was substituted for the words and figures 'and the sale shall after seven days from the date of sale, become absolute as against all persons whomsoever unless it is set aside under Section 206' by Maharashtra 8 of 1959, section 6.].
