Section 86 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
86.
As soon as the order confirming the sale has become final, the court shall order that the tenant be ejected from, and the purchaser be put in the possession of, the holding or portion of the holding of which tenant's interest has been sold. Unless the purchaser is the landholder, he shall have the same interest in the holding or part, or which the interest has been purchased by him, the tenant had; and the purchaser shall be liable to pay for the holding or part thereof, the rent specified in the proclamation of sale, and the court shall order that the village records be amended accordingly.
