Section 51 in Bihar and Orissa Public Demand Recovery Rules
51. Delivery of property in occupancy of certificate-debtor.
- Where the immovable property sold is in the occupancy of the certificate-debtor or of some person on his behalf, or of some person claiming under a title created by the certificate-debtor subsequently to the service of the notice issued under Section 7, and a certificate in respect thereof has been granted under Rule 50, the Certificate Officer shall on the application of the purchase, order delivery to be made by putting such purchase, or any person whom he may appoint to receive delivery on his behalf, in possession of the property and, if needed by removing any person who refuses to vacate the same.
