(2)After the possession of a holding or a part thereof has been delivered in the execution of a decree to the decree holder or to a purchaser at court auction/ sale or when a final decree for partition has been passed under the Code of Civil Procedure, 1908 or the Bihar Land Disputes Resolution Act, 2009, the court executing the decree or the court passing the final decree for partition, as the case may be, shall give notice of the fact in the prescribed form to the Circle Officer of the area in whose jurisdiction the holding or a part thereof is situated.
