Section 15 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
15. Purchaser to be tenant pending payment in full of purchase money.
- A purchase from the [Government] [ Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] of land who has been placed in possession of the land by order of the Collector shall be deemed to be a tenant of such land until the full amount of the purchase money with any interest due thereon has been paid and the other conditions set forth in the statement of the conditions of sale issued by the Collector have been fulfilled.
