Section 4 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
4. [ Publication of notice of sale.] [Sections 4 to 6 inserted by Act X of 1859.] - Whenever a decree for an arrear of rent, due in respect of an under-tenure saleable under the provisions of section 105 of Act X of 1859 As to the repeal of sections 7 to 11 in Eastern Bengal inserted by [Act X of 1859] [As to the repeal of sections 7 to 11 in Eastern Bengal inserted by Act X of 1859.], shall have been obtained, and an application for the sale of the said under-tenure under the same section shall have been made and allowed, the Collector in whose Court the decree is in course of execution shall thereupon cause to be hung up in his own Court and in that of the Collector and the Judge of the district within which the land comprised in the under-tenure to be sold is situated, and to be affixed on some conspicuous place on the land and in the town or village or nearest to which the said land is situated, a notice for the sale of the said under-tenure on some fixed date not less than 20 days from the hanging up of the said notice in the Court in which the decree is in course of execution.
