(2)The proclamation shall specify -(a)(i)the land to be sold;(ii)the lots, if any, in which it shall be sold;(iii)the order in which the lots shall be sold;(iv)the estimated value of each lot; and(v)the rent or rates of rent payable in respect of each lot;(b)subject to the provisions of section 77-C, the amount specified in the written notice under section 112 or where it has been declared by the Collector in a suit contesting the right of sale instituted under sub-section (1) or sub-section (2) of section 112 that the ryot is liable to pay only a part of the amount specified in such notice, such part, together in each case with costs and interest, if any, up to the date of the order of the sale;(c)any encumbrance subject to which the land is liable to be sold; and(d)every other thing which the Collector considers material for the purchaser to know in order to judge the nature and value of the land.]
