Section 31(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)Where the [XXXXX] [The word 'mortgaged' Omitted vide Act No. 16 of 1987 16-11-1987.] property sold is in the occupation 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.] or of some person on his behalf or of some person claiming under a title other than a lease for a period not exceeding five years created by the [the person creating the gehan or executing the mortgage or hypothecation] [Substituted for 'mortgagor' vide Act No. 16 of 1987 16-11-1987.] subsequent to the [gehan or mortgage or hypothecation] [Substituted for the words 'mortgage' vide Act No. 16 of 1987 16-11-1987.] in favour of the State Bank and a certificate in respect thereof has been granted under section 30, the Collector shall, on the application of the purchaser, order delivery to be made by putting such purchaser, or any person, whom, he may appoint to receive delivery on his behalf, in possession of the property.
