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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Tamilnadu - Subsection

Section 162(3)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)where the mortgaged property sold is in the possession of the mortgagor or of some person on his behalf of or some person claiming under a title, other than a lease and a certificate of sale in respect thereof has been granted under sub-rule (3) of rule 129, the Court shall, on the application of the purchaser, order that such purchaser or any person whom he may appoint to receive delivery on his behalf, shall be put in possession of the property;