Section 8 in The Bengal Land-Revenue Sales Act, 1868
8. Certificate to be conclusive evidence of regularity in service of notices.
- Every certificate of title which may be given to any purchaser under the provisions of Section 28 of the said Act 11 of 1859 or of Section 11 of this Act, shall be conclusive evidence, in favour of such purchaser and of every person claiming under him that all notices in or by this Act, or by the said Act 11 of 1859 required to be served or posted, have been duly served and posted;and the title of any person who may have obtained any such certificate shall not be impeached or affected or by reason of any omission, informality or irregularity as regards the serving or posting of any notice in the proceedings under which the sale was had at which such person may have purchased.
