Section 5 in The Bengal Land-Revenue Sales Act, 1859
5. Proviso as to certain description of arrears.
- Provided always that no estate, and no share or interest in any estate, shall be sold for the recovery of arrears or demands of the descriptions mentioned below, otherwise than after a notification, in the language of the district, specifying the nature and amount of the arrear or demand, and the latest date on which payment thereof shall be received, shall have been affixed, for a period of not less than fifteen clear days preceding the date fixed or payment according to section 3 of this Act.in the office of the Collector, or other officer duly authorized to hold sales under this Act,in the Court of the Judge within whose jurisdiction the land advertised lies, andin the Munsif's Court and police-thana of the division in which the estate or share of an estate to which the notification relates is situated, or, if the estate or share of an estate be situated within the jurisdiction of more than one Munsif's Court, or police-thanas, in some one or more of such Courts or thanas, andalso at the cutcherry of the malguzar or owner of the estate or share of an estate, or at some conspicuous place upon the estate or share of an estate, the same to be certified by the peon or other person employed for the purpose.First. - Arrears other than those of the current year, or of the year immediately preceding.Secondly. - Arrears due on account of estates other than that to be sold.Thirdly. - Arrears of estates under attachment by order of any judicial authority, or managed by the Collector in accordance with such order.Fourthly. - Arrears due on account of takavi, pulbandi, or other demands not being land-revenue. but recoverable by the same process as arrears of land-revenue.
