(1)Where a purchaser of immoveable property, to whom a certificate is granted under section 179, is resisted or obstructed by any person, in obtaining possession of the property, such purchaser may apply to the Civil Court having jurisdiction over the property, for removal of such resistance or obstruction and such Court shall investigate the matter as if the property were purchased by the applicant at a sale held in execution of a decree of such Court under the Code of Civil Procedure, 1908.(2)The provision of the Code of Civil Procedure, 1908, shall apply mutatis mutandis to the investigation and the order made thereafter by the Court, under sub-section (1).
