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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Sikkim - Subsection

Section 12(4)(i) in Sikkim Public Demands Recovery Act, 1988

(i)In the case of immoveable property, the Certificate Officer shall publish the date and time of sale with the upset price fixed in the Official Gazette and on the date so fixed shall sell the immoveable property by public auction.