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| Sections | Particulars |
|---|---|
| Part II | Execution |
| 65 | Purchasers title |
| Description | Where immovable property is sold in execution of a decree and such sale has become absolute, the property shall be deemed to have vested in the purchaser from the time when the property is sold and not from the time when the sale becomes absolute. |
86540
103860
630
114
59824