Section 42(2) in Bihar and Orissa Public Demand Recovery Rules
(2)In such case the Certificate Officer shall grant a certificate to the certificate-debtor, authorising him, within a period to be mentioned therein and notwithstanding anything contained in Section 8 or Section 20, to make the proposed mortgage, lease or sale:Provided that all moneys payable under such mortgage, leases or sale shall be paid, not to the certificate-debtor but to the Certificate Officer:Provided also that no mortgage, lease or sale under this Rule shall be absolute until it has been confirmed by the Certificate Officer.
