181. On confirmation of sale, purchaser to be put in possession. Certificate of purchase.
- After a sale of any occupancy or alienated holding has been confirmed in manner aforesaid, the Collector shall put the person declared to be the purchaser into possession of the land [***] [The words 'included in such occupancy or alinated holding' were repealed by Bombay 4 of 1913, section 71.] and shall cause his name to be entered in the [land records] [These words were substituted for the words 'revenue records', by Bombay 4 of 1913, section 71.] as occupant or holder in lieu of that of the defaulter, and shall grant him a certificate to the effect that he has purchased the [land] [This word was substituted for the words 'occupancy or alienated holding', by Bombay 4 of 1913, section 71.] to which the certificate refers.
