(2)On the expiration of forty-five days from the date of sale as specified in the notification under sub-section (3) of section 123, the Collector shall, if no application has been made to set aside the sale under section 131 or if such application has been made and rejected, grant a certificate of sale to the purchaser stating the property sold, the name of the purchaser, the date of the sale and the price at which the property was purchased and shall place him in possession of the property sold.
