Section 191P(2) in West Bengal Co-operative Societies Rules, 2011
(2)Where the property sold is in the possession of a tenant and a certificate in respect thereof has been granted under rule 191-O, the Registrar shall, on the application of the purchaser, and after notice to the tenant, order delivery to be made by affixing a copy of the certificate of sale at some conspicuous place on the property and proclaiming to the possessor by beat of drum at some convenient place that the interest of the mortgagor has been transferred to the purchaser.
