Section 191O in West Bengal Co-operative Societies Rules, 2011
191O. Certificate to be issued to purchaser and to be entered by the Registering Officer.
(1) Where a sale has become absolute under this chapter the Registrar shall grant to the purchaser a certificate in Form XXXVII specifying the property sold and the name of the person who, at the time of the sale, is declared to be the purchaser and such certificate shall indicate the date on which the sale was made absolute.(2)The Registrar shall send a copy of every certificate granted under sub-rule (1) to the registering officer appointed under the Registration Act, 1908 within the local limits of whose jurisdiction the whole or any part of the immovable property is situated, and such registering officer shall enter the contents of such copy in his register of non-testamentory documents relating to immovable property.(3)A purchaser of any mortgaged property shall furnish a notice to the Registrar in Form XXXVIII for service on the collector of the district concerned and the Registrar shall cause the notice serviced by Registered Post with Acknowledgement due at the cost of the purchaser.
