- Immediately after the receipt of the said notice the Collector or other officer authorized to hold sales under the law for the time being in force for regulating sales of land for arrears of revenue shall proceed, without any preliminary notice for payment to issue a notification for sale under Section 6 of [Act XI of 1859] [The Bengal Land Revenue Sales Act 1859.], passed by the Legislative Council of India;and, unless the arrears be paid within the time mentioned in such notification, shall sell such land according to the provision of such law as if such land were all estate within the meaning of [Act VII of 1868] [The Bengal Land Revenue Sales Act, 1868.] passed by the Lieutenant-Governor of Bengal in Council;and all provisions of the law for the time being in force with respect to the sale of such estates shall apply to the sale of such land, and every such sale shall have such and the same force and effect as if the same were a sale of an estate for areas of its own revenue, and such land shall be held by the purchaser thereof subject to such assessment, but freed from all other charges and incumbrances save those to which he would have been liable if the said land had been an estate sold for arrears of its own revenue.
