(1)land sold under the last preceding section shall be sold free of all encumbrances, and all contracts previously made by any person other than the purchaser in respect of such land, shall become voidable at the option of the purchaser at the auction sale.(2)Nothing in sub-section (1) applies to lands held under bonafide leases, temporary or perpetual, for the erection of dwelling-house or manufactures, or for gardens, tanks, canals, placed of worship or cremation or burial ground, such lands continuing to be used for the purpose specified in such leases.(3)Notwithstanding anything contained in sub-section (1), the State Government may, at any time before the sale has been made, direct that it be made subject to such interests or rights in land created by the holder thereof, or any person through whom he claims, as it thinks fit.
