Section 25(3) in Bihar and Orissa Public Demand Recovery Rules
(3)Such proclamation shall be drawn up after notice to the certificate-debtor and shall state the time and place of sale, and shall specify, as fairly and accurately as possible -(a)the property to be sold;(b)(where the property to be sold is an interest in an estate or in part of an estate paying revenue to the Government) the revenue assessed upon the estate or part of the estate;(bb)where the property to be sold is the holding of an occupancy raiyat or a portion thereof, its value as determined by the Certificate Officer in the manner specified in sub-rule (2);(c)the amount for the recovery of which the sale is ordered; and(d)every other thing which the Certificate Officer considers it material for a purchaser to know in order to judge of the nature and value of the property.
