Section 44Z(2) in The Bihar Co-operative Societies Act, 1935
(2)Where a mortgaged property is sold under the provisions of this Chapter and a certificate is granted to the purchaser under the provisions of sub-section (1), Collector shall, on the application of the purchaser, his heir or successor-in-interest, order delivery of possession to be made to such a person and shall put in possession such a person or his nominee.
