(1)After a sale of land or other immovable property under this Act has been confirmed in the manner afore said, the Collector shall put the person declared to be the purchaser into possession of such property, shall grant him a certificate to the effect that he has purchased the property to which the certificate refers, and such certificate shall be deemed to be a valid transfer of such property, but need not be registered as a conveyance except as provided by section 89 of the Indian Registration Act, 1908 (Central Act XV of 1908.)
