Section 35 in Bihar and Orissa Public Demands Recovery Act, 1914
35. Dispossession by purchaser.
(1)Where any person, other than the certificate debtor, is dispossessed by the purchaser of immovable property which has been sold in execution of certificate, he may make application to the Certificate Officer complaining of such dispossession.(2)The Certificate Officer shall fix a day for investigating the matter and shall summon the party against whom the application is made to appear and answer the same.
