208C. Certificate and possession to be given to purchaser on payment in full. - When the purchase money shall have been paid in full the officer holding the sale shall give the purchaser a certificate in the prescribed form containing the necessary particulars of the property sold; and shall further, on the purchaser making application and depositing the requisite costs to be determined by him, depute an officer or Amin to put him in possession of the property in customary manner.
