Section 19 in The Bengal Land-Revenue Sales Act, 1859
19. Sales, where to be made.
- Sales shall ordinarily be made by the Collector or other officer as aforesaid in the land-revenue office at the sadar station of the district:Provided, however, that it shall be competent to the [Commissioner] [The words 'Commissioner' and 'he' were substituted for 'Board of Revenue' and 'they' respectively by Act 4 of 1914, Section 2, Schedule, Part I.] to prescribe a place for holding sales other than such office whenever [he] [The words 'Commissioner' and 'he' were substituted for 'Board of Revenue' and 'they' respectively by Act 4 of 1914, Section 2, Schedule, Part I.] shall consider it beneficial to the parties concerned.
