Section 141 in Telangana Land Revenue Act, 1317 F.
141. Putting purchaser into possession of holding sold and entering his name as pattadar in village record.
- Where a sale of a holding for which an arrear of land revenue is due is confirmed in accordance with the aforesaid provisions, the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] shall put the auction purchaser into possession of the same and shall grant him a certificate to the effect that the person has purchased the occupancy right of the land. The certificate shall be treated as an authority for transfer of that land and the name of the auction-purchaser shall be entered into the village records as a pattadar; and no suit against the purchaser whose name has been recorded in such certificate shall be entertained in a Civil Court on the ground that the certificate holder is not in fact the purchaser but that by mutual agreement certificate has been made in his name.
