Section 191P in West Bengal Co-operative Societies Rules, 2011
191P. Delivery of possession.
(1) Where the mortgaged property sold is in the possession of the mortgagor or of some person on his behalf or of some person claiming under a title created by the mortgagor subsequent to the mortgage and a certificate in respect thereof has been granted under rule 191-0, the Registrar shall on the application of the purchaser, for delivery of possession to be made to such purchaser, or any person whom he may appoint to receive delivery on his behalf.(2)Where the property sold is in the possession of a tenant and a certificate in respect thereof has been granted under rule 191-O, the Registrar shall, on the application of the purchaser, and after notice to the tenant, order delivery to be made by affixing a copy of the certificate of sale at some conspicuous place on the property and proclaiming to the possessor by beat of drum at some convenient place that the interest of the mortgagor has been transferred to the purchaser.(3)The provisions of rules 97 to 103 of order XXI of the First Schedule to the Code of Civil Procedure, 1908 shall apply in the matter.
