Section 18 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
18. Delivery of possession.
- When a sale certificate has been issued in the name of the purchaser, the Chairman of the Committee shall, on the application of the purchaser, order delivery of possession to be made by putting such purchaser or any person whom he may appoint to receive delivery on his behalf, in possession of the Nazul/Devsthan Property sold, or where such property is in the occupancy of a tenant, the Chairman of the Committee shall serve a notice by registered post upon such occupant intimating that the right, title and interest of the Government in the property has been transferred to the purchaser.
