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State of Gujarat - Section

Section 167 in The Bombay Land Revenue Code, 1879

167. Sale by whom to be made.

- Sales shall be made by auction by such persons as the Collector may direct.Time when sale may be made. - No such sale shall take place on a Sunday or other general holiday recognized by [[State] [The words 'the Provisional Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], nor until after the expiration of at least thirty days in the case of immovable property, or seven days in the case of movable property, from the latest date on which any of the said notices shall have been affixed required by the last preceding section.Postponement of sale. - The sale may from time to time be postponed for any sufficient reason.