Section 27(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)The sale shall be by public auction and shall be held in the village where the [property to which the gehan mortgage or hypothecation relates] [Substituted for 'mortgaged property' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1937] is situated or at the nearest place of public resort if the sale officer is of the opinion that the property is likely to be sold to better advantage there.
