Section 11 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
11. [ Certificate and possession to be given to purchaser on payment in full.] [As to the repeal of sections 7 to 11 in Eastern Bengal inserted by Act X of 1859.] - When the purchase-money shall have been paid in full, the officer holding the sale shall give the purchaser a certificate in the form prescribed in the schedule annexed to this Act; and shall further, on the purchaser making application and depositing the requisite costs, depute an officer or amm to put him in possession of the under-tenure in the customary manner, and to publish the fact of the purchase to the cultivators of the lands comprised therein.
