Section 130(1) in Tamil Nadu Co-operative Societies Rules, 1988
(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.
