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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(2)(a) in Rajasthan Co-operative Societies Act, 2001

(a)Where the mortgaged property sold is in the occupancy of the mortgager, or of some persons on his behalf, or some person claiming under a title created by the mortgager, subsequent to the mortgage, in favour of the State Land Development Bank or Land Development Bank and a certificate in respect thereof has been granted under sub-section (1), the Collector shall, on the application of the purchaser, - order delivery to be made by putting such purchaser or any persons appointed by such purchaser to receive delivery on his behalf, in possession of the property.