Section 66(2) in Bengal Public Demands Recovery Act, 1913
(2)In such case the Certificate Officer shall grant a certificate to the certificate-debtor, authorising him, within a period to be mentioned therein, and notwithstanding anything contained in section 8 or section 18, to make the proposed mortgage, lease or sale:Provided that all moneys payable under such mortgage, lease or sale shall be paid, not to the certificate-debtor, but to the Certificate Officer:Provided also that no mortgage, lease or sale under this rule shall become absolute until it has been confirmed by the Certificate Officer.
