Section 82 in The Himachal Pradesh Land Revenue Act, 1953
82. Effects of sale on encumbrances.
(1)Land sold under the last foregoing section shall be sold free of all encumbrances, and all grants and contracts previously made by any person other than the purchaser in respect of the land shall become void as against, the purchaser at the sale.(2)Nothing in sub-section (1) shall affect:-(a)a tenant's right of occupancy, unless the right was created by the defaulter himself; or(b)any lease at a fair rent, temporary or perpetual, for the erection of a dwelling house or manufactory, or for a mine, garden, tank, canal place of worship, or burial ground, so long as the land continues to be used for the purposes specified in the lease; or(c)any encumbrance, grant, contract or right of occupancy specially saved by order of the Financial Commissioner and proclaimed as hereinafter provided.
