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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Puducherry - Subsection

Section 36(i) in Pondicherry Revenue Recovery Act, 1970

(i)The sale be made by public auction to the highest bidder and the time and place of sale shall be fixed by the Collector in whose jurisdiction the property is situated or other officer empowered by him in this behalf :