(1)Whenever any holding or portion of holding is ordered to be sold under Section 57 it shall be sold in one lot.(2)In addition to the particulars required by sub-rule (2) of Rule 66 of Order XXI Civil Procedure Code, 1908, the sale proclamation shall mention the khasra numbers, the area and the revenue of the holding or portion thereof which is to be sold.(3)The sale shall be held either in open court or at the place where the land is situated, as the court may direct(4)The sale shall be conducted according to the procedure relating to the sales of immovable property in execution of a decree prescribed in Order XXI of the First Schedule to the Code of Civil Procedure, 1908.(5)As soon as the other confirming the sale has become final, the court shall order that the tenure-holder be ejected from and the purchaser be put in possession of the holding of part thereof of which tenure-holder's interest has been sold. The purchaser shall have the same interest in the holding or part of which the interest has been purchased by him, as the tenure-holder had; and the purchaser shall be liable to pay for the holding or part thereof land revenue specified in the proclamation of sale and the court shall order that the record-of-rights be amended accordingly.G. Surrender, Abandonment, Extinction and Acquisition
