212. Passing of tenure or holding sold in execution of decree.
(1)Where a tenure or holding is sold in execution of-(a)a decree for arrears of rent due in respect thereof; or(b)a decree for damages under Section 186-A; or(c)a certificate for arrears of rent signed under the Bihar and Orissa Public Demands Recovery Act, 1914 (B. & O. Act IV of 1914),the tenure or holding shall, subject to the provisions of Section 28, pass to the purchaser-if such decree was obtained by-(i)a sole landlord; or(ii)the entire body of landlords; or(iii)one or more co-sharer landlords who has, or have, sued for the rent due to all the co-sharers in respect of the entire tenure or holding and made all the remaining co-sharers parties defendant to the suit, orif such certificate was signed on the requisition of, or in favour of, a sole landlord or the entire body of landlords.(2)When one or more co-sharer landlords, having obtained a decree referred to in Sub-section (1) or a decree in a suit framed under Section 199, applies or apply, for the execution of the decree by the sale of the tenure or holding, the Court shall, before proceeding to sell the tenure or holding, give notice of the application for execution to the other co-sharers.
