- A written notice of the intended sale of immovable property, and of the time and place thereof, shall be affixed in each of the following places, viz., the office of the Collector of the district, the office of Mamlatdar or Mahalkari of the taluka or mahal in which the immoveable property is situate, the chavdi or some other public building in the village in which it is situate, and the defaulter's dwelling-place.In the case of movable property, the written notice shall be affixed in the Mamlatdar's or Mahalkari's office, and in the chavdi or some other public building in the village in which such property was seized.The Collector may also cause notice of any sale, whether of movable or immoveable property, to be published in any other manner that he may deem fit.
