Section 164 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
164.
As soon as the order confirming the sale has become final, the court shall order that the tenure-holder be ejected from and the purchaser be put in possession of the holding, or part of the holding of which the tenure-holder's interest has been sold. The purchaser shall have the same interest in the holding or part, of which the interest has been purchased by him, as the tenure-holder had and the purchaser shall be liable to pay for holding or part thereof land revenue specified in the proclamation of sale and the court shall order the record-of-rights be amended accordingly.
