Section 43 in Assam (Temporarily Settled Areas) Tenancy Act 1971
43. Sale.
- On the date of the sale, it shall be put up to auction and sold to the highest bidder who shall pay one-forth of the purchase money on the spot and the balance within 15 days :Provided that, if the defaulting tenant or an interested person pays the arrear under the decree together with the cost, if any of the sale before the day fixed for sale, then, the sale shall be stayed and the land released from attachment :Provided further that in the case of a holding of an estate pertaining to a religious institution, if the highest bid be that of a member of a different religion from the one to which the institution belongs the landlord shall have the option, to be declared in writing to the Court within 30 days of the sale of purchasing the holding at the highest bid.
