Section 30(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)Where a sale of property has become absolute and the sale proceeds have been received in full by the sale officer, he shall grant a certificate to the purchaser in such form as may be prescribed specifying the property sold, the sale price, the date of the sale, the name of the person who at the time of the sale is declared to he the purchaser, and the date on which the sale became absolute.
