Section 26(3) in Bihar and Orissa Public Demands Recovery Act, 1914
(3)Notwithstanding anything contained in sub-section (1), in areas in which Chapter XIV of the Bengal Tenancy Act, 1885 is in force where a tenure or holding is sold in execution of a certificate for arrears of rent due in respect thereof the tenure or holding shall, subject to the provisions of Section 22 of the said Act, pass to the purchaser subject to the interest defined in the said Chapter as "protected interests", but with power to annul the interests defined in the said Chapter as "incumbrances";Provided as follows -(i)a registered and notified incumbrance within the meaning of the said Chapter shall not be so annulled except in the case mentioned therein, and(ii)the power to annul shall be exercisable only in the manner directed under that Chapter.
