150. General power of purchaser to avoid incumberance.
- When a tenancy is sold in execution of a decree for arrears due in respect thereof, the purchaser shall take subject to any subordinate interests defined in this Chapter as 'protected interests', but with power to annul any interests defined in this Chapter as 'incumbrances':Provided as follows:(a)a registered and notified incumbrance within the meaning of this Chapter shall not be so annulled except in the case hereinafter mentioned in that behalf ;(b)the power to annual shall be exercisable only in manner by this Chapter directed.
