(4)The seller is entitled-(a)to the rents and profits of the property till the ownership thereof passes to the buyer ;(b)where the ownership of the property has passed to the buyer before payments of the whole of the purchase-money, to a charge upon the property in the hands of the buyer, [any transferee without consideration or any transferee with notice of the non-payment] [In section 55 (4) (b) words in brackets inserted by the Act VI of Samvat 1996.], for the amount of the purchase-money, or any part thereof remaining unpaid, and for interest on such amount or part 1[from the date on which possession has delivered.]
