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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(2)(a) in Rajasthan Co-operative Societies Act, 1965

(a)Where the mortgaged property sold is in the occupancy of the mortgager, or of some person on his behalf, or some person claiming under a title created by the mortgagor, subsequent to the mortgage, in favour of the State Land Development Bank or a Land Development Bank and a certificate in respect thereof has been granted under the foregoing sub-section, the Collector shall, on the application of the purchaser, order delivery to be made by putting such purchaser or any persons appointed by such purchaser to receive delivery' on his behalf, in possession of the property.