Section 17 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
17. [ Zamindar how to proceed if purchaser do not register.] [As to the repeal of sections 12 to 17 in Eastern Bengal, inserted by Act X of 1859.] - The purchaser of an under-tenure sold under this Act shall apply to the zamindar or other landholder, within fifteen days from the day of sale, to have his name registered in the zamindar or other landholder's books as the purchaser; and shall execute a kabuliyat on the same terms and conditions on which the under-tenure was held by the defaulter; and, if such application be not made within fifteen days, it shall be lawful for the zamindar or other landholder to sue the said purchaser under the provisions of clause I of section 23 of [Act X of 1859] [Bengal Rent Act, 1859.].
