(3)Property referred to in sub-sections (1) and (2) may be brought to sale,-(a)if movable, in the manner provided in Sections 199 to 205, and[(b) if immovable, in the manner provided by Order XXI, Rules 11(3), 13, 14, 54 (with which shall be read Section 64 of the said Code, 55, 58, to 73 inclusive, 83 to 88 inclusive and 91 to 103 inclusive of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908) the words and figures 'Rule 89 and 'Rule 90' occurring in Rule 92 being understood as Section 212, sub-section (1) and Section 213, sub-section (1), respectively of this Act.Provided that where anything contained in the said provisions is inconsistent with anything contained in Sections 212 to 214 inclusive, the latter shall prevail.][(4) When immovable property has been brought to sale in the manner provided by sub-section (3)(b) and such sale has become absolute, property shall be deemed to have vested in the purchaser from the time when the property is sold and not from the time when the sale becomes absolute.]
