Section 16(4) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(4)[ Where any property sold under this Act in the occupancy of any person creating mortgage or charge, or of some person on his behalf, or of some person claiming title subsequent to the creation of such mortgage or charge in favour of a [Gram Vikas Bank] [Inserted by U.P. Act No. 3 of 1979.] or the [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.], the Collector shall, on the application of the purchaser, order delivery to be made by putting such purchaser or any person appointed by him in this behalf, in possession of the property].
