Section 67 in The Bengal Public Demands Recovery Act, 1913
67. Prohibition of purchaser of tenure or holding by certificate debtor. - (1) When a tenure or holding situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885 (VIII of 1885) is in force, is put up for sale in execution of a certificate for arrears of rent due in respect thereof the certificate debtor shall not bid for or purchase the tenure or holding.
(2)If a certificate debtor purchases, by himself or through another person a tenure or holding so sold, the Certificate Officer may, if he thinks fit on the application of the certificate holder or any other person interested in the sale, by order set aside the sale; and the costs of the application and order and any deficiency of price which may happen on the re-sale and all expenses attending it, shall be paid by the certificate debtor.
