Section 130 in Tamil Nadu Co-operative Societies Rules, 1988
130. Delivery of possession.
(1)Where any lawful purchaser of immovable property is resisted and prevented by any person other than a person not being the judgement-debtor, claiming in good faith to be in possession of the property on his own account from obtaining possession of the immovable property purchased, any Court of competent jurisdiction on application and production of the certificate of sale provided for by Rule 129, shall cause the proper process to be issued for the purpose of putting such purchaser in possession in the same manner as if the immovable property had been purchased by the purchaser at a public auction in execution of a decree of a Civil Court.(2)The period of limitation for the purposes of sub-rule (1) shall be regulated by Article 134 of the Schedule to the Limitation Act, 1963 (Central Act 36 of 1963) as if the purchase of immovable property is at a public auction sale in execution of a decree of a Civil Court.
