Section 36 in The Bengal Land-Revenue Sales Act, 1859
36. Dismissal of suit brought to oust purchaser on ground that purchase was made for another.
- Any suit brought to oust the certified purchaser as aforesaid on the ground that the purchase was made on behalf of another person not the certified purchaser, or on behalf partly of himself and partly of another person though by agreement the name of the certified purchaser was used, shall be dismissed with costs.
