Section 20 in The Bengal Public Demands Recovery Act, 1913
20. Purchaser's title.
(1)Where property is sold in execution cf a certificate there shall vest in purchaser merely the right, title and interest of the certificate debtor at the time of the sale, even though the property itself be specified.(2)Where immovable property is sold in execution of certificate, and such sale has become absolute, the purchaser's right title and interest shall be deemed to have vested in him from the time when the property is sold, and not from the time when the sale becomes absolute.(3)Notwithstanding anything contained in sub-section (1), in areas in which Chapter XIV of the Bengal Tenancy Act, 1885 (VII of 1885) is in force, where a tenure or holding is sold in execution of a certificate for arrears of rent due in respect thereof, the tenure or holding shall, subject to the provisions of Section 22 of the Act, pass to the purchaser subject to the interests defined in that Chapter as "protected interests" but with power to annul the interests defined in the Chapter as incumbrances :Provided as follows :(i)a registered and notified incumbrance within the meaning of that Chapter shall not be so annulled except in the case prescribed; and(ii)the power to annul shall be exercisable only in the manner prescribed.(4)Where the certificate holder is a co-sharer landlord and the certificate is for his share of the rent only, the provisions of sub-section (3) shall not apply.
