251. Purchaser to be put in possession Certificate of purchase.
(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.)(2)If land has been sold under section 235 on account of an an-ear of revenue or rent due in respect thereof, the certificate shall also state that the purchaser has purchased the land to which the certificate refers free of every encumbrances.
