Section 53 in The Bengal Land-Revenue Sales Act, 1859
53. Rights of purchaser being sharer in estate; and of purchaser of estate not sold for its own arrears.
- Excepting [* * * *] [The words 'shares in estates under batwara who may have saved their shares from sale under Sections 33 and 34, Regulation 19, 1814, and' repealed by Act 12 of 1891.] sharers with whom the Collector, under Sections 10 and 11 of this Act, has opened separate accounts, any recorded or unrecorded proprietor co-partner, who may purchase the estate of which he is proprietor or co-partner, or who by re-purchase or otherwise may recover possession of the said estate, after it has been sold for arrears under this Act, and likewise any purchaser of an estate sold for arrears or demands other than those accruing upon itself shall by such purchase acquire the estate subject to all its encumbrances existing at the time of sale, and shall not acquire any rights in respect to under-tenants or raiyats which were not possessed by the previous proprietor at the time of the sale of the said estate.
