Section 7 in The Bengal Land-Revenue Sales Act, 1868
7. Notices to raiyats to be posted in sub-divisional cutcherry.
- In addition to the notices in and by Section 7 of the said Act 11 of 1859 directed to be posted, a similar notice shall be posted at the sub-divisional cutcherry within the jurisdiction of which the estate to which such notice refers, or some portion thereof, is situate.
