Section 33 in Bihar and Orissa Public Demands Recovery Act, 1914
33. Application by purchaser resisted or obstructed in obtaining possession of immovable property.
(1)If the purchaser of any immovable property sold in execution of a Certificate is resisted or obstructed by any person in obtaining possession of the property he may apply to the Certificate Officer.(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.
