Section 31(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)Where the property sold is in the occupation of a tenant or other person entitled to occupy the same and certificate in respect thereof has been granted under section 30, the Collector shall on the application of the purchaser and after notice to such tenant or other person, order delivery to be made by affixing a copy of the certificate of sale in some conspicuous place on the property and proclaiming to the occupant by beat of drum or other customary mode at some convenient place that the interest of the [the person creating the gehan or executing the mortgage or hypothecation] [Substituted for 'mortgagor' vide Act No. 16 of 1987 16-11-1987.] has been transferred to the purchaser.
