Section 52 in The Bengal Land-Revenue Sales Act, 1859
52. [ Rights of purchaser of an estate not permanently settled, sold for its own arrears] [Section 52 substituted by West Bengal Act 7 of 1950.]. - The provisions of section 37 of this Act shall mutatis mutandis apply in the case of a purchaser of an estate in a district of West Bengal not permanently settled, sold under this Act for the recovery of arrears due on account of the same.
