(3)The sale officer shall by order fix a date for the sale which shall not be less than fifteen days from the date of service of the notice under sub-section (1) or sub-section (2), as the case may be, and shall cause it to be proclaimed by beat of drum in the village where the distrained property is; he shall also post a copy of his order in some conspicuous place in the village [and communicate it in person or by post to the defaulter and to the cultivator or owner] [Added by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].In fixing the date of sale, not less than seven days shall be allowed from the date of the aforesaid proclamation.
