124. [ Transmission of purchase money to Collector and grant of certificate of sale. [This section was substituted for the original section 124 by section 71 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
(1)All moneys received by the selling officer under sub-section (1) of section 123 shall, forthwith, be transmitted to the Collector.(2)On the expiration of forty-five days from the date of sale as specified in the notification under sub-section (3) of section 123, the Collector shall, if no application has been made to set aside the sale under section 131 or if such application has been made and rejected, grant a certificate of sale to the purchaser stating the property sold, the name of the purchaser, the date of the sale and the price at which the property was purchased and shall place him in possession of the property sold.(3)The Collector shall also cause a copy of the certificate to be posted in the village chavadi of the village in which the lands are situated or, if there is no village chavadi, in a conspicuous place in the village. A copy of the certificate shall also be published in the District Gazette.]
