(2)The proclamation shall in addition to stating and specifying the particulars mentioned in Rule 66 in the said Order, announce-(a)in the case of a tenure or a holding of a raiyat holding at fixed rates or of a bazyaftidar, that the tenure or holding will first be put up to auction subject to the registered and notified encumbrances, and will be sold subject to those encumbrances if the sum bid is sufficient to liquidate the amount of the decree and costs, and that otherwise it will, if the decree holder so desires, be sold on a subsequent day of which due notice will be given, with power to annul all encumbrances; and(b)in the case of an occupancy holding, not being, the holding of a bazyaftidar, that the holding will be sold with power to annul all encumbrances.
