(2)Where an order for the sale of a tenancy in execution of such a decree has been made, it shall not be released from attachment unless before it is knocked down to the auction purchaser, the amount of the decree, including the costs decreed together with the costs incurred in bringing the tenancy to sale, is paid into the Court, or the decree-holder makes an application for the release of the lands of the tenancy on the ground the decree has been satisfied out of Court.
