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State of Bihar - Section

Section 164 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

164. Certificate of sale.

- Upon the conclusion of a sale a certificate of sale in the prescribed Form given in Appendix C (10) will be delivered to the purchaser on stamped paper under Article 18, Schedule I-A, Indian Stamp Act II of 1899, the cost of the stamp being borne by the purchaser.