Section 55(4) in The Transfer Of Property Act, 1882
(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 payment 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, for the amount of the purchase-money, or any part thereof remaining unpaid, and for interest on such amount or part from the date on which possession has been delivered.
