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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Maharashtra - Subsection

Section 206(6) in The Mumbai Municipal Corporation Act, 1888

(6)After the sale of the immovable property as aforesaid, the Commissioner shall put the person declared to be the purchaser in possession of the same and shall grant him a certificate to the effect that he has purchased the property to which the certificate refers.