Section 11 in The Nazool Lands (Transfer) Rules, 1956
11. Certificate of transfer.
(1)As soon as the first instalment of price has been paid by the Co-operative Society/[individual member in whose favour the transfer has been made under these rules, the Collector shall grant to the society under his signature and seal a certificate of transfer in form 'B' appended to these rules.] [The words 'individual member' added by vide Notification No. 890-R-III 72/3621 dated 9.3.72 published in Punjab Gazetted Part 1 dated 17.3.72 P. 268.](1A)[ In respect of land which is sold in restricted auction vide rule 3(d) and sale has been confirmed by the authority competent to sanction sale, the District Collector shall put the person declared to be purchaser into possession of the property sold after payment of first instalment of the bid amount. The sale certificate conferring the proprietory rights in this case shall be issued on completion of the payment of all instalments and any other dues in respect of this land by the Collector under his signatures and seal in the form 'B-1' appended to these rules.] [Punjab Gazette Part Ist dated 19.7.85 pages 1550.](2)A copy of the certificate of transfer duly signed by the Collector shall be retained on the file.
