Section 6(e) in The Assam Co-operative Agricultural and Rural Development Bank, Rules, 1961
(e)Proclamation before sale. - Proclamation of sale shall be published by fixing notice in the office of the Principal Officer of the Co-operative Department in the area and in the office of the Sub-Deputy Collector at least ten days before the date fixed for the sale and also by beat of drum in the village where the mortgaged property to be sold in situated on two consecutive days previous to the date of sale and on the day of sale, prior to the commencement of the sale. The proclamation shall state the time and place of sale and specify as fairly and accurately as possible-(i)The property to be sold ;(ii)The Revenue or rent payable in respect thereof ;(iii)The amount for the recovery of which the sale is ordered ; and(iv)Every other matter which the Sale Officer considers material for a purchaser to know in order to judge the nature and value of the property.
