Section 8 in Rules for the Sale of Surplus Rural Properties
8. Delivery of possession and issue of Sale Deed/Conveyance Deed.
When the purchase money has been realised in full from the purchaser, he shall be issued a sale certificate/conveyance deed which shall entitle him to take possession of the property sold to him.A certified copy of the sale deed/Conveyance deed shall be sent to the Registering Officer of the area where the whole or any part of the property is situated.
