Section 66(2) in The Bengal Public Demands Recovery Act, 1913
(2)In such case the Certificate Officer shall grant a certificate to the certificate debtor, authorising him, within a period to be mentioned therein, and notwithstanding anything contained in Section 8 or Section 18, to make the proposed mortgage, lease or sale :Provided that all moneys payable under such mortgage, lease or sale shall be paid not to the certificate debtor, but to the Certificate Officer;Provided also that no mortgage, lease or sale under this rule shall become absolute until it has been confirmed by the Certificate Officer.
