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State of Odisha - Section

Section 63 in The Orissa Motor Vehicles Taxation Act, 1975

63. Sale certificate - (1) Where a sale of immovable property has become absolute the Tax Recovery Officer shall grant a certificate in Form 9 specifying the property sold and the name of the person who at the time of sale is declared to be the purchaser.

(2)Such certificate shall state the date on which the sale become absolute.