Section 40(5) in The Delhi Land Reforms Rules, 1954
(5)As soon as the other confirming the sale has become final, the court shall order that the tenure-holder be ejected from and the purchaser be put in possession of the holding of part thereof of which tenure-holder's interest has been sold. The purchaser shall have the same interest in the holding or part of which the interest has been purchased by him, as the tenure-holder had; and the purchaser shall be liable to pay for the holding or part thereof land revenue specified in the proclamation of sale and the court shall order that the record-of-rights be amended accordingly.G. Surrender, Abandonment, Extinction and Acquisition
