Section 11(1A) in The Nazool Lands (Transfer) Rules, 1956
(1A)[ In respect of land which is sold in restricted auction vide rule 3(d) and sale has been confirmed by the authority competent to sanction sale, the District Collector shall put the person declared to be purchaser into possession of the property sold after payment of first instalment of the bid amount. The sale certificate conferring the proprietory rights in this case shall be issued on completion of the payment of all instalments and any other dues in respect of this land by the Collector under his signatures and seal in the form 'B-1' appended to these rules.] [Punjab Gazette Part Ist dated 19.7.85 pages 1550.]
