(1)Where a tenure or holding is sold in execution of-(a)a decree for arrears of rent due in respect thereof; or(b)a decree for damages under Section 186-A; or(c)a certificate for arrears of rent signed under the Bihar and Orissa Public Demands Recovery Act, 1914 (B. & O. Act IV of 1914),the tenure or holding shall, subject to the provisions of Section 28, pass to the purchaser-if such decree was obtained by-(i)a sole landlord; or(ii)the entire body of landlords; or(iii)one or more co-sharer landlords who has, or have, sued for the rent due to all the co-sharers in respect of the entire tenure or holding and made all the remaining co-sharers parties defendant to the suit, orif such certificate was signed on the requisition of, or in favour of, a sole landlord or the entire body of landlords.
