Section 41 in Assam (Temporarily Settled Areas) Tenancy Act 1971
41. Manner of the publication of sale proclamation.
- The proclamation of sale shall be published in the following manner :(a)by affixing a copy thereof in a conspicuous place on the land of the holding; and(b)by affixing a copy thereof in a conspicuous place on the land of the issuing Court; and(c)by sending by registered post to the defaulting tenant a copy of the order of attachment and a copy of the proclamation of sale.
