Section 28 in The Bengal Land-Revenue Sales Act, 1859
28. Certificate of sales.
- Immediately upon a sale becoming final and conclusive, the Collector or other officer as aforesaid shall give to the purchaser a certificate of title in the form prescribed in Schedule A annexed to this Act.And the said certificate shall be deemed in any Court of Justice sufficient evidence of the title to the estate or share of an estate sold being vested in the person or persons named from the date [specified.] [For the effect of this certificate, see Bengal Act 7 of 1868, Section 8.]And the Collector shall also notify such transfer by written proclamation in his own office, and in the Courts of the Munsifs and police-thanas within whose jurisdictions any part of the estate or share sold shall be situated.
