Section 7 in The Bengal Land-Revenue Sales Act, 1859
7. Notice to raiyats, etc.
- Whenever, an estate is notified for sale as provided by Section 6 of this Act, the Collector or other officer as aforesaid shall affix a proclamation in the language of the district, in his own office, and as soon thereafter as may be in the Munsif's Courts and police-thanas within which the estate or share of an estate, or any part of it, is situated, and also at the cutcherry of the malguzar or the owner of the estate of share of an estate, at some conspicuous place upon the estate or share of an [estate,] [Also at the sub-divisional catcharry within the jurisdiction of which the estate is situate - See Bengal Act 7 of 1868, Section 7.] forbidding the raiyats and under-tenants to pay to the defaulting proprietor any rent which has fallen due after the day fixed for the last day of payment, on pain of not being entitled to credit in their accounts with the purchaser for any sums so paid.
