Section 14 in The Bengal Land-Revenue Sales Act, 1859
14. Entire estate may be sold under certain conditions.
- If in any case of a sale held according to the provisions of the last preceding section the highest offer for the share exposed to sale shall not equal the amount of arrear due thereupon to the date of sale, the Collector or other officer as aforesaid shall stop the sale, and shall declare that the entire estate will be put up to sale for arrears of revenue at a future date, unless the other recorded sharer or sharers, or one or more of them, shall within ten days purchase the share in arrear by paying to [the State Government] [Words 'the Provincial Government' substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] the whole arrear due from such share.If such purchase be completed, the Collector or other officer as aforesaid shall give such certificate and delivery of possession as are provided for in sections 28 and 29 of this Act to the purchaser or purchasers, who shall have the same rights as if the share had been purchased by him or them at the sale.If no such purchase be made within ten days as aforesaid, the entire estate shall be sold, after notification for such period and publication in such manner as is prescribed in section 6 of this Act.
