204. Payment of purchase money and delivery of property to purchaser - (1) The price of every lot shall be paid at the time of sale or as soon as thereafter, as the officer executing the warrant may direct; and in default of such payment, the property shall again be put up and sold.
(2)When the purchase-money has been paid in full the officer executing the warrant shall deliver the property to the purchaser with a certificate describing the property and stating the price paid.
