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[Cites 0, Cited by 0] [Section 117] [Entire Act]

Madras Presidency - Subsection

Section 117(3) in Madras Estates Land Act, 1908

(3)If, for any reason, the selling officer is unable to hold the sale on the date fixed under sub-section (1), he may, from time to time by order, adjourn the sale to another day. Such order shall be published and posted in the village in the same manner as an order under sub-section (1). A copy of such order shall be delivered to the defaulter in person or sent to him by post.]