Section 212 in Maharashtra Land Revenue Code, 1966
212. On confirmation of sale, purchaser to be put in possession, certificate of purchase.
- After a sale of any occupancy or alienated holding has been confirmed in the manner aforesaid, the Collector shall put the person declared to be the purchaser into possession of the land and shall cause his name to be entered in the land records as occupant or holder in lieu of that of the defaulter and shall grant him a certificate to the effect that he has purchased the land to which the certificate refers.
