(1)Where any immovable property is sought to be sold under the provisions of this Chapter, the Collector or an Assistant Collector authorised by him, shall issue a proclamation of the intended sale in the form prescribed specifying therein -(a)the details of the property sought to be sold;(b)[the estimated value, reserve price and circle rate of such property] [Substituted 'the estimated value of such property' by U.P. Act No. 4 of 2016, dated 11.3.2016.];(c)the land revenue, if any, payable therefor;(d)the encumbrances, if any;(e)the amount of arrears for the recovery of which property is sought to be sold;(f)the date, time and place of the intended sale; and
